Section 34 in Rajasthan Agricultural University Act, 1962
34. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for any matter and shall, in particular, provide for the following :-(a)[ the constitution, powers and duties of the authorities of the University, [XXX], [Substituted by act No. 13 of 1972, dated 28-6-1972]](b)the appointment, nomination or election and continuance in office of the members of the authorities of the University and all other matters relative to these authorities for which it may be necessary or desirable to provide,(c)the designation, manner of appointment, powers, duties and service conditions of the officers of the University,(d)the classification and manner of appointment of teachers and their service conditions and qualifications,(e)the constitution of a pension, gratuity, insurance and provident funds for the benefit of officers, teachers and other employees of the University,(f)the institution of degrees and diplomas and other academic honours,(g)the conferment of honorary degrees,(h)the establishment, amalgamation, sub-division and abolition of department,(i)the establishment and abolition of hostels maintained by the University,(j)the institution of fellowships, scholarships, medals and prizes,(k)the maintenance of a register of registered graduates,(l)the admission of students to the University and their enrollment and continuance as such,(m)the moneys to form part of and to be paid into the University Fund and the matters to which the Fund may be applied and appropriated,(n)the courses of study to be laid down for all degrees and diplomas of the University,(o)the conditions under which students shall be admitted to the degrees, diplomas or other courses and the manner in which the examinations are to be held and eligibility for the award of degrees and diplomas,(p)the conditions of the residence of the students of the University and the levying of fees for residence in hostels maintained by the University,(q)the recognition and supervision of hostels not maintained by the University,(r)the number and emoluments of teachers of the University, and the preparation and maintenance of a record of their services and activities,(s)the fees which may be charged by the University for any purpose,(t)the conditions subject to which persons may be recognised as qualified to give tutorial instruction,(u)the remuneration and allowances, including travelling and daily allowances, to be paid to persons employed in the business of the University,(v)the conditions of the award of fellowships, scholarships, medals and prizes, stipends and fee concessions, and(vi)all other matters which by this Act are required to be or may be provided for or prescribed otherwise than by Regulations.
