Section 33 in Sri Sathya Sai University for Human Excellence Act, 2018
33. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and staff, as given below, namely:-(i)the procedure for transaction of business of the Authorities of the University and the composition of bodies not specified in this Act;(ii)subject to section 52 the operation of the permanent statutory endowment fund, University endowment fund, the general fund and the development fund;(iii)the terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance Officer and their powers and functions;(iv)the mode of recruitment and the terms and conditions of service of the other officers, Teachers and employees of the University;(v)the procedure for resolving disputes between the University and its officers, Faculty members, employees and students;(vi)creation, abolition or restructuring of departments and faculties;(vii)the manner of co-operation with other Universities or Institutions of Higher Learning;(viii)the procedure for conferment of Honorary Degrees;(ix)provisions regarding grant of free ships and scholarships;(x)policies in respect of seats in different courses of studies and the procedure of admission of students to such courses;(xi)policy relating to the fee chargeable from students for various courses of studies;(xii)institution of fellowships, scholarships, studentships, free ships, medals and prizes;(xiii)any other matters which may be decided by the Board of Governors or required to be provided by statutes under this Act.
