Section 36 in Birsa Munda Tribal University Act, 2017
36. Statutes.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(i)to confer diplomas and degrees and holding of conferment of honorary degrees and holding of convocations;(ii)powers and duties of the officers of the University:(iii)constitution, powers and duties of the authorities of the University save as provided in this Act;(iv)to institute and maintain the University Departments, Institute of Research or specialized studies and hostels;(v)acceptance and management of bequests, donations and endowments;(vi)registration of graduates and maintenance of a register of registered graduates;(vii)procedure at meetings of the authorities of the University and for the transaction of their business;(viii)qualifications of professors, associate professors, assistant professors, and teachers in colleges and institutions;(ix)all matters which by this Act are to be or may be prescribed by the Statutes.
