Section 43 in The U.P. Harcourt Butler Technical University Act, 2016
43. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and shall, in particular, provide for -(a)the constitution, power and duties of the authorities of the University;(b)the selection, appointment and term of office of the members of the authorities of the University, including the continuance in office of the first members, and the filling in of vacancies in their membership, and all other matters relating to these authorities for which it may be necessary or desirable to provide;(c)the powers and duties of the officers, teachers, staff/employees of the University;(d)the classification and recruitment (including minimum qualifications and experience) of teachers of the University, the maintenance by them of their annual academic progress, report the rules of conduct to be observed by them, and their emoluments and other conditions of service (including provisions relating to voluntarily/ compulsory retirement etc.);(e)the recruitment (including minimum qualification, experience) and their emoluments and other conditions of service (including provisions relating to voluntarily/compulsory retirement) of persons appointed to other posts under the University;(f)the constitution of pension, provident fund, gratuity, General Insurance Scheme (G1S), medical allowance, insurances, Leave Travel Concession, two children fee reimbursements, family pension, soft loans etc., and other allowances/emoluments, establishment of insurance schemes for the benefit of officers, teachers, staff/employees of the University;(g)the institution of degree, diplomas, post graduate diplomas and other academic distinctions;(h)the conferment of honorary degrees;(i)the withdrawal of degrees and diplomas and other academic distinctions;(J)the establishment, amalgamation, abolition and recognition of entities;(k)the leave and other rules, if not stated here, of University shall be same as rules of U.P. Government;(l)the establishment, abolition and recognition of halls and hostels maintained by the University;(m)the institution of scholarships, fellowships, studentships, bursaries, medals, enough financial prizes for research along with certificate, awards etc.;(n)the holding of convocation;(o)all other matters which by this Act are to be or may be provided for by the Statutes.
