Section 42(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)Subject to the provisions of this Act, the statutes may provide for, -(a)the holding of convocation to confer degrees and academic distinctions;(b)the conferment of honorary degrees and honorary academic distinctions;(c)the constitution, powers and functions of the authorities of the University;(d)the manner of filling vacancies among members of the authorities of the University;(e)the allowances to be paid to the members of the authorities of the University and committees thereof;(f)the procedure at meetings of the authorities including the quorum for the transaction of business at such meetings;(g)the authentication of the orders of decisions of the authorities of the University;(h)the formation of departments of research at the University;(i)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;(j)the qualifications of the teachers and other persons employed by the University and affiliated colleges or institutions;(k)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;(l)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed of the University;(m)the institution of Fellowships, Travelling Fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(n)the conditions of affiliation of colleges to the University;(o)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, powers and duties of the committee on academic affairs in the college, Boards of Studies and Boards of Examiners;(p)the establishment and maintenance of halls, hostels and laboratories;(q)the conditions for recognition of hostels other than those maintained by the University;(r)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(s)the delegation of powers vested in the authorities or officers of the University; and(t)any other matter which is required to be or may be prescribed by the statutes.
