Section 36(2) in The Kadi Sarva Vishwavidyalaya Act, 2007
(2)In particular and without prejudice to the generality of the foregoing powers, such Regulations may provide for all or any of the following matters, namely:-(i)the summoning and holding of meetings of the authorities of the University other than the first meeting of the Board, and the quorum and conduct of business at such meeting;(ii)the powers and functions to be exercised and discharged by the President of the Board of the University;(iii)the constitution, powers and duties of the authorities, bodies and other committees of the University established under this Act, the qualifications and disqualifications for membership of such authorities, term of office of the membership, appointment and removal of members thereof and other matters connected therewith;(iv)the procedure to be followed by the Board and any committee or other body constituted under this Act or by the Regulations in the conduct of the business, exercise of the powers and discharge of the functions;(v)the procedure and criteria to be followed in establishing courses of study and admission of students;(vi)the procedure to be followed for enforcing discipline in the University;(vii)the management of the properties of the University;(viii)the degrees, diplomas, certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas, certificates and other academic distinctions and titles and the requirements thereof;(ix)the conduct of examinations including term of office and appointment of examiners;(x)the creation of posts of Professors, Associate Professors, Assistant Professors, Readers, Lecturers or equivalent academic designations or posts, officers and employees of the University and the appointment of persons to such posts including the qualifications requisite therefor;(xi)the fees and other charges which may be paid to the University for the courses, training, facilities and services provided by it;(xii)the manner and conditions for constitution of pension, provident funds, insurance and such other schemes for the benefit of officers, teachers and other employees of the University;(xiii)the terms and conditions applicable for association of the University with other institutions;(xiv)the preparation of budget estimates and maintenance of accounts;(xv)the mode of execution of contracts or agreement by or on behalf of the University;(xvi)the classification and procedure for appointment of officers and staff of the University;(xvii)the terms and tenure of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Director, other officers, teachers and employees of the University;(xviii)the terms and conditions governing deputation of officers and staff of the university;(xix)the powers and duties of the Director and other officers, teachers and employees of the University;(xx)the terms and conditions governing fellowship, scholarships, stipends, medals and prizes;(xxi)the authentication of the orders and decisions of the Board;(xxii)the matters relating to hostels and halls of residence including disciplinary control therein; and(xxiii)all matters which, by this Act, are to be or may be prescribed by the Regulations.
