Section 33 in Himachal Pradesh Technical University Act, 2014
33. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely: -(a)the procedure at the meetings of the Authorities including the quorum for the transaction of the business at such meetings;(b)the authenticity of the orders or decisions of the University;(c)the constitution, the powers and the functions of the Authorities of the University in so far as these have not been specifically provided for in this Act;(d)the appointment, the powers and the functions of the Officers of the University in so far as these have not been specifically provided for in this Act;(e)the appointment, qualifications and the method of selection of members of the Faculty and employees of the University in so far as these have not been specifically provided for in this Act;(f)general terms and conditions of service of the permanent and contract employees of the University;(g)leave rules for the Teachers and other employees of the University;(h)the constitution of pension, insurance, gratuity and provident fund for the benefit of Officers, Teachers and other employees of the University;(i)the holding of convocation to confer degrees, titles, diplomas, certificates and other academic distinctions;(j)conferment of honorary degrees;(k)transfer of assets and liabilities of employees of certain Institutions to the University; and(l)All other matters which under this Act are required to be, or may be, prescribed by Statutes.
