Section 38 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
38. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely: -(1)the holding of convocation to confer degrees, diplomas and other academic distinctions;(2)the conferment of honorary degrees and other distinctions;(3)the constitution, powers and functions of the authorities of the University;(4)the manner of filling vacancies among members of the authorities of the University;(5)the allowances to be paid to the members of the authorities of the University and committees thereto;(6)the procedures at the meetings of the authorities of the University including the quorum for the transaction of business at such meetings;(7)the authentication of the orders or decisions of the authorities of the University;(8)the formation of departments of research at the University;(9)the term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(10)the qualifications of the teachers and other persons employed by the University and affiliated colleges or institutions;(11)the classification, the method of appointment and determination of the terms and conditions of service of the teachers and other persons employed by the University;(12)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;(13)the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(14)the conditions of affiliation of colleges to the University;(15)the manner in which and the conditions subject to which a college may be designated as an autonomous college and the conditions subject to which such designation may be cancelled and matters incidental to the administration of autonomous colleges including the constitution or reconstitution, power and duties of Boards of Studies and Boards of Examiners;(16)the establishment and maintenance of halls and hostels;(17)the conditions for regulation of hostels other than those maintained by the University;(18)the conditions for residence of students of the University in the halls and the hostels and the levy of fees and other charges for such residence;(19)the conditions of registration of graduates and the maintenance of register thereof;(20)the delegation of powers vested in the authorities of officers of the University; and(21)any other matter which is required to be or may be prescribed by the statutes.
