Section 40(2) in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely:-the summoning and holding of meetings of the authorities of the University, other than the first meeting of the Board and the quorum andconduct of business at such meeting;the powers and functions to be exercised and discharged by the Vice-Chancellor;the constitution, powers and duties of the authorities, bodies and other committees of the University, the qualifications and disqualifications formembership of such authorities, terms of office of the membership, appointment and removal of members thereof and other matters connected therewith;(iv)e the procedure to be followed by the Board and any committee orother body constituted by or under this Act or by the regulations in the conduct of the business, exercise of the powers and discharge of the functions;the procedure and criteria to be followed in establishing courses of study and admission of students;the procedure to be followed for enforcing discipline in the University;the management of the properties of the University;the degrees, diplomas, certificates, and other academic distinctions and titles which may be conferred or granted by the University andwithdrawal or cancellation of any such degree, diplomas, certificates and other academic distinctions and titles and the requirements thereof;the conduct of examinations including the term of office and appointment of examiners;the creation of posts of Directors, Professors, Associate Professors, Assistant Professors, Readers, Lectures or equivalent academic designationsor posts, officers and employees of the University, and the appointment of persons to such posts including the requisite qualifications thereof;the fees and other charges to be paid to the University for the courses, training, facilities and services provided by it;the manner and conditions for constitution of insurance, pension and provident funds and such other schemes for the benefits of officers,teachers and employees of the University;the terms and conditions for association of the University with other institutions;the preparation of budget estimates and maintenance of accounts;the mode of execution of contracts or agreements by or on behalf of the University;the classification and •procedure for appointment of officers, employees and other staff of the University;the terms and conditions and tenure of appointment, salaries and allowances, contractual services, rules of discipline and other conditions ofservice of the Director of Research and Development, Director, other officets, teachers and employees of the University;the terms and conditions governing deputation of teachers, officers and employees of the University;the powers and duties of the Director of Research and Development, Directors and other officers, teachers and employees of theUniversity;the terms and conditions governing fellowships, scholarships, stipends, medals and prizes;the authentication of the orders and the decisions of the Board, the matters 'relating to hostels and halls of residence and housing for faculties, officers and employees and guest house including disciplinary control therein; andall matters which by this Act are to be or may be prescribed
