Section 36 in Tamil Nadu Agricultural University Act, 1971
36. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(a)the conditions under which the research in the University may be carried on;(b)the manner in which and the conditions under which the honorary degrees and other distinctions may be conferred;(c)the fixation, payment and receipt of fees and other charges;(d)the prescription of academic qualification and standard for admission to the University;(e)the terms and conditions subject to which the Registrar may be appointed and his powers and duties;(f)the terms arid conditions subject to which the Comptroller may be appointed;(g)the terms and conditions subject to which the Dean of each college may be appointed and his powers and duties;(h)the terms and conditions subject to which the Director of Research and the Director of Extension Education may be appointed and their powers and duties;(i)the daily and travelling allowances to be paid to the members of the Board;(j)the assignment of subjects of study for each Faculty;(k)the constitution and functions of the Board of Studies of each Faculty;(l)the constitution and functions of Faculties;(m)the manner in which the Dean of each Faculty may be appointed;(n)the establishment and management of the funds and moneys of the University;(o)the manner of publication of the accounts audited;(p)the period for which and the manner in which the instruction, teaching, training and holding examinations shall be conducted for the students of the colleges specified in section 40; and(q)any other matter which is required to be or may be prescribed by the statutes.
