Section 31 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
31. Statutes.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)conferment of honorary degrees;(b)holding of convocations to confer degrees;(c)powers and duties of the officers of the University;(d)constitution, powers and duties of the authorities of the University save as provided in this Act;(e)institution and maintenance by the University of colleges, departments, institutions and hostels;(f)acceptance and management of bequests, donations and endowments;(g)procedure at meetings of the authorities of the University and for the transaction of their business;(h)qualifications of professors, readers, lecturers and teachers in affiliated colleges and recognised and approved institutions;(i)all matters which by this Act are to be or may be prescribed by the Statutes.
