Section 38 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
38. Statutes. -
Subject to the provisions of this Act the Statutes may provide for all or any of the following matters, namely: -(1)the constitution, powers and duties of the authorities;(2)the powers, functions, duties, manner of appointment and the terms and conditions of service of the officers, [* * * * *] [Words omitted by W. B. Act 31 of 1981.];(3)the designation, manner of appointment and the terms and conditions of service of the teachers and other non-teaching staff;(4)the conferment and withdrawal of honorary degrees and academic distinctions;(5)[* * * * * *] [Sub-section (5) omitted by W. B. Act 31 of 1981.](6)the establishment of departments of teaching in the faculties;(7)[* * * * * *] [Words omitted by W. B. Act 31 of 1981.] the terms and conditions of service of the Vice-Chancellor;(8)the establishment of a pension or provident fund or any other insurance scheme for the benefit of officers, teachers, and other employees of the University; and(9)all other matters which are required to be or may be prescribed.
