Section 31 in Uttarakhand Technical University Act, 2005
31. Regulations.
- Subject to other provisions of this Act the Regulations may provide for any matter relating to the University and shall in particular, provide for:-(a)the appointment, powers and duties of the officers of the University;(b)the constitution of Pension or provident Fund and the establishment of an insurance scheme for the benefit of the officers and employees of the University;(c)the conferment of honorary degrees;(d)the withdrawal of degrees and other academic distinctions;(e)the conditions under which colleges may be admitted to the privileges of affiliation by the University and the conditions under which any such privilege may be withdrawn;(f)the degrees and other academic distinctions to be awarded by the University, the Qualification for the same and the amounts to be taken relating to the granting and obtaining of the same;(g)the fees to be charged for courses of the study in the University and for admission to the examinations, degrees and other academic distinctions of the University;(h)the conditions of the award of the fellowships, scholarships, studentships, medals and prizes;(i)the conduct of examinations including terms of office and manner of appointment and duties of examining bodies, examiners and moderators;(j)the power to remove officers (excluding Chancellor) and employees of the University and their emoluments and terms and conditions of service;(k)all other matters which by this Act are to be or may be provided for by the Regulations.Chapter-VII Annual Reports and Accounts
