Section 29 in Visvesvaraya Technological University Act, 1994
29. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(i)the holding of convocations to confer degrees;(ii)the conferment of honorary degrees and academic distinctions;(iii)the constitution, powers and functions of the authorities of the University;(iv)the allowances to be paid to the members of the authorities and committees thereof;(v)the manner of filling vacancies among members of the authorities;(vi)the procedure at the meetings of the authorities including the quorum for the transaction of business at such meetings;(vii)the authenticating of the orders or decisions of the authorities;(viii)the formation of the departments of teaching at the University and its constituent colleges;(ix)the terms of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor;(x)the qualifications of the teachers and other persons employed in the University and constituent colleges;(xi)the classification, the methods of appointment, promotional opportunities and determination of the terms and conditions of service of teachers and other persons employed in the University;(xii)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed in the University;(xiii)the institution of fellowship, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(xiv)the establishment and maintenances of halls and hostels;(xv)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(xvi)the conditions of registration of graduates and the maintenance of register thereof;(xvii)any other matter which is required to be or may be prescribed by the Statutes.
