Section 43 in The Baba Farid University of Health Sciences Act, 1998
43. Statutes.
- Subject to the provisions of this Act, the statutes may provide for following matters, namely :-(a)the constitution functions and powers of the authorities of the University and such other bodies, as may be declared to be the authorities of the University from time to time;(b)the continuance in office of the members of the said authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities;(c)the conferment of honorary degrees;(d)holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of faculties, departments, hostels, colleges and institutions;(g)the conditions of affiliation of colleges, and those under which affiliation may be withdrawn;(h)the institution of Emeritus Professorships, Visiting Professorships fellowships, scholarships, studentship, medals and prizes;(i)the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business, where such stipulations are not already made in this Act;(j)the classification and nomenclature of teachers and other posts of the university and its affiliated colleges;(k)the acceptance and management of bequests, donations and endowments; and(l)all other matters, in which statutes are required to be made under this Act.
