Section 33 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
33. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the authorities of the University;(b)the emoluments and other conditions of service of the Vice-Chancellor and his powers and duties;(c)the designations, qualifications, methods of recruitment, pay, allowances and other conditions of service of various categories of employees of the University and their powers and duties;[(c-a) provision for reservation of adequate number of posts of teachers, officers and other employees of the University and recognised institutions, for members of the Scheduled Castes, Scheduled Tribes and Other Backward Classes;] [Clause (c-a) was inserted by Maharashtra 7 of 1993, Section 19.](d)the constitution, re-constitution or abolition of a Faculty or the Board of Studies and their powers and duties;(e)the establishment of departments of teaching a conducted institution;(f)the conferment of honorary degrees and academic distinctions;(g)the institution of pension or provident fund or insurance scheme, or all or any one or more of them, for the benefit of employees of the University;(h)the qualifications of professors, assistant professors, readers, lecturers, demonstrators and other members of the academic staff of the University and recognised institutions;(i)registration of graduates and maintenance of a register of registered graduates;(j)recognition of examination of other Universities of educational institutions as equivalent to the examinations of the University;(k)any matter which is to be or may be prescribed under this Act; and(l)any other matter which is necessary to give effect to the provisions of this Act.
