(1)The First Statutes of the University shall provide for all or any of the following matters, namely:-(a)the constitution, powers and functions of the authorities and other bodies of the University as may be constituted under this Act;(b)the terms and conditions of appointment of the Vice-Chancellor, his powers, functions and removal thereof;(c)the manner and procedure including the terms and conditions of appointment of the Registrar, the Law Officer, the Chief Finance Officer and the Controller of Examinations and their powers and functions;(d)the manner and procedure including the terms and conditions of appointment of all other officers and teachers of the University and their powers and functions thereof;(e)the terms and conditions of service of the employees of the University;(f)the procedure for arbitration in case of disputes between officers, teachers, employees and students;(g)the provisions regarding conferment of honorary degrees;(h)the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships in consonance with the regulations of relevant Regulatory Body;(i)provisions regarding the policy of admissions, including regulation of reservation of seats consonant with the regulations of relevant Regulatory Body;(j)provisions regarding number of seats in different courses of study; and(k)such other provisions as may be necessary in the functioning of the University.
