- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(i)the holding of convocation to confer degrees;(ii)the conferment of honorary degrees and academic distinctions;(iii)the constitution, powers and functions of the authorities of the University;(iv)the manner of filling vacancies among members of the authorities;(v)the allowances to be paid to the members of the authorities and committees thereof;(vi)the procedure at meetings of the authorities including the quorum for the transactions of business such meetings(vii)the authentication of the orders of decision or authorities;(viii)the formation of departments of teaching and research at the University;(ix)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;(x)the qualifications or the teachers and other persons 'employed by the University;(xi)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;(xii)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the' University;(xiii)the institution of fellowships, travelling fellowships, , scholarships, studentships, bursaries exhibitions, medals and prizes and the conditions of award thereof;(xiv)the establishment and maintenance of halls and hostels;(xv)the conditions for residence of students of the University in the halls and hostels maintained by the University and the levy of fees and other charges for such residence;(xvi)the delegation of powers vested in the authorities or of ficers of the University;(xvii)the admission of the students to the University;(xviii)the conditions of recognition of hostels not maintained by the University;(xix)the conditions and mode of appointment and duties of examining bodies and examiners;(xx)The maintenance of discipline among the students of the University;(xxi)the fees to be charged for research;(xxii)the procedure for arbitration in case of dispute between employees or students of the University;(xxiii)the Procedure for appeals to the Syndicate by student against the action of any officer or authority of the University;(xxiv)the constitution, terms and references of the Grievances Committee for the employees and students of the University;(xxv)the participation of students and research scholars in the affairs of the University;(xxvi)the establishment and abolition of faculties and departments;(xxvii)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University; and(xxviii)any other matter which is required to be or may be prescribed by the statutes,
