Section 36(2) in Institute of Infrastructure, Technology, Research and Management Act, 2012
(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 other powers and functions to be exercised and discharged by the Chairman, Director General, Directors and Deans and other officers of the University;(iii)the constitution, powers and duties of the authorities, bodies and other committees of the University, 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 other powers and functions to be exercised and discharged by the Academic Council, Finance Committee and other authorities which may be constituted;(v)to approve the expenditure of the University to the extent and in the manner by the Finance Committee;(vi)the procedure to be followed by the Board and any Committee or other body constituted by or under this Act in the conduct of the business, exercise of the powers and discharge of the functions;(vii)the procedures and criteria to be followed in establishing courses of study and admission of students;(viii)the procedure to be followed for enforcing discipline in the University;(ix)the management of the properties of the University;(x)the degrees, diplomas, certificates and other academic distinctions or titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas, certificates and other academic distinctions or titles and the requirements thereof; and to confer honorary degrees or other distinctions in the prescribed manner;(xi)the conduct of examinations including the term of office and appointment of examiners;(xii)the creation of posts of Directors, 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 therefore;(xiii)the fees and other charges to be paid to the University for the courses, training, facilities and services provided by it;(xiv)the manner and conditions for constitution of insurance, pension and provident funds and such other schemes for the benefits of officers, teachers and other employees of the University;(xv)the terms and conditions for association of the University with other institutions;(xvi)the preparation of budget estimates and maintenance of accounts;(xvii)the mode of execution of contracts or agreements by or on behalf of the University;(xviii)the classification and procedure for appointment of officers, employees and other staff of the University;(xix)the terms, conditions and tenure of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Director General, Director, officers, teachers and other employees of the University;(xx)the terms and conditions governing deputation of officers, teachers and other employees of the University;(xxi)the powers and duties of the Director General, Director and other officers, teachers and employees of the University;(xxii)the terms and conditions governing fellowships, scholarships, stipends, medals and prizes;(xxiii)the authentication of the orders and the decisions of the Board;(xxiv)the matters relating to hostels and halls of residence and housing for faculties, officers and employees and guest house including disciplinary control therein; and(xxv)all matters which, by this Act, are to be or may be prescribed.
