(1)Subject to the provision of this Act, the Statutes: -(i)shall provide fertile following matters, namely:-(a)the procedure to be followed for the election, selection of nomination of members of the different authorities of the University;(b)matters relating to registration of graduates and of College teachers and maintenance of registers therefore;(c)the extent of autonomy which a College, and Institution or a department may have and the matter in relation to which such autonomy may be exercised;(d)the procedure to be followed at the meetings of the authorities of the University and the quorum required therefore; and(ii)may provide for all or any of the following matters, namely: -(a)the constitution, powers and duties of the Faculties, Boards of Studies, Finance Committee or such other authorities or bodies as the University may, from time to time, deem necessary to appoint;(b)the Constitution and functions of Governing Bodies of Colleges;(c)the admission of Educational Institutions as Colleges and the withdrawal of privileges of Colleges so admitted;(d)the residential arrangements for students of the University;(e)the mode of appointment and duties of examiners;(f)the conferment and withdrawal by the University of Degrees, Diplomas, Certificates and other Academic distinctions;(g)the general discipline and control of the University;(h)the accounts to be kept and the use to be made of the funds of the University(i)manner of recruitment of officers excluding the Vice-Chancellor, teachers and other employees and conditions of their services;(j)powers and duties of the officers, teachers and other employees of the University;(k)rules to regulate the conduct of University employees ;(l)inspection of affiliated colleges;(m)special arrangements for Women, the Scheduled Castes and the Scheduled Tribes;(n)any other matter which is required to be or may be prescribed;
