Section 32(1) in Ramchandra Chandravansi University Act, 2018
(1)Subject to the provisions of this Act and the rules made thereafter, the subsequent Statutes of the University may provide for all or any of the following matters, namely :-(a)Creation of new authorities of the University;(b)Accounting policy and financial procedure;(c)Representation of teachers in the authorities of the University;(d)Creation of new departments and abolition or restructuring of existing departments;(e)Institution of medals and prizes;(f)Procedure for creation and abolition of posts;(g)Revision of fees;(h)Alteration of the number of seats in different disciplines; and(i)All other matters which by or under the provision of this Act required to be prescribed by the Statutes.
