Section 38 in Srinagar and Jammu Cluster Universities Act, 2016
38. Statutes.
- Subject to the provision of this Act, the Statutes may provide for all or any of the following matters, namely :-(a)the holding of convocation by a Cluster University to confer degrees ;(b)the conferment of Honorary Degree ;(c)the institution of Fellowships, Scholarships, Exhibitions, Bursaries, Medals and Prizes ;(d)the conditions of service of the Vice-Chancellor and other officers of the Cluster University ;(e)the designation and powers of the officers of the Cluster University ;(f)the constitution, powers and duties of the authorities of the Cluster University ;(g)the conditions for recognition and affiliation of colleges and other institutions to the Cluster University ;(h)the classification of teachers employed by the Cluster University ;(i)the constitution of pension or general provident fund or contributory provident fund or New Pension Scheme (NPS) for the benefit of the officers, teachers and other servants employed by the Cluster University ;(j)the conditions under which students shall be admitted, to the examinations conducted by the Cluster University, and be eligible for degrees, diplomas or certificates ;(k)the fees to be charged for admission to the examinations and the Departments of the Cluster University ;(l)the conditions and mode of employment and the duties of examiners and paper setters ;(m)the conduct of examinations ;(n)the admission of students to constituent and affiliated colleges ;(o)the number, qualifications and emoluments of teachers employed by the Cluster University ; and(p)all matters which by this Act are to be or may be prescribed by the Statutes.
