Section 35 in The M.P. Vishwavidyalaya Adhiniyam, 1973
35. Statutes.
- [Subject to the provisions of this Act, and the rules made thereunder] [Substituted by M.P. Act No. 19 of 1980.] the Statutes may provide for all or any of the following matters, namely ;-(a)the constitution, powers and duties of such bodies as may be deemed necessary to constitute from time to time;(b)the manner of election or appointment and the term of office of the members of the bodies referred to in clause (a) including the continuance in the office of the first members, and filling of vacancies of members and all other matters relating to those bodies for which it may be necessary or desirable to provide;(c)emoluments and other terms and conditions of service of the Kulpati, his powers and duties;[(c-i) the term of office, conditions of service, and emoluments of Rector and his powers and duties.] [Inserted by M.P. Act No. 23 of 1983.](d)powers and duties of the Registrar, and other officers and employees of the University and the conditions of their service;(e)the constitution of a pension or Provident Fund and the establishment of an insurance scheme and provision of gratuity and other benefits for the benefits of the officers, teachers and other employees of the University;(f)the holding of convocation to confer degrees;(g)conferment of honorary degrees;(h)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(i)the establishment and abolition of Faculties, halls, colleges, Teaching Departments, Schools of Studies and institutions maintained by the University;(j)the conditions under which colleges, and other institutions may be admitted to the privileges of the University and the withdrawal of such privileges;(k)the extent of the autonomy which the Teaching Departments of the University, Schools of Studies or Colleges may have and the matters in relation to which such autonomy may be exercised;(l)qualifications of Professors, Readers, [x x x] [Omitted by M.P. Act No. 10 of 1978.] Lecturers and other teachers in affiliated colleges and recognised institutions;(m)the administration of endowments, and the institution of fellowships, scholarships, studentships, exhibitions, bruisers, medals, prize and other awards;(n)the emoluments and terms and conditions of service of the officers and the emoluments and terms and conditions of service other than pay scales of teachers of the University paid by the University;(o)the mode of determining seniority for the purpose of this Act;(p)the maintenance of a register of registered graduates;(q)establishment and constitution of Bureau for publication and translation in Hindi; and(r)all other matters which by this Act are to be provided for by the Statutes.
