Section 32(1) in Indian Institute of Teacher Education, Gujarat Act, 2010
(1)Subject to the provisions of this Act, the Executive Council may make the Statutes to provide for all or any of the following matters, namely(i)conferment and withdrawal of honorary degrees and other academic distinctions;(ii)holding of convocation to confer degrees and diplomas;(iii)powers, duties and functions of the officers of the University;(iv)constitution, powers and duties of the authorities of the University;(v)institution and maintenance by the University, of departments, institutes of research or specialized studies, post-graduate centres in affiliated colleges and hostels;(vi)acceptance and management of bequests, donations and endowments;(vii)manner of utilization of the University Fund;(viii)registration of graduates and maintenance of a register of registered graduates;(ix)manner and rules of procedure in regard to transaction of business at the meetings including the quorum of the meeting, of the authorities of the University and for the transaction of business;(x)qualifications of professors, readers, lecturers and teachers in approved and recognized institutions;(xi)the maximum number of students to be admitted in a centre, school and institution;(xii)suitable and adequate physical facilities such as buildings, laboratories, library books, equipments required for teaching and research, hostels, etc.;(xiii)to conduct various research programmes;(xiv)qualifications, salary, allowances, emoluments and other terms and conditions of service of the Registrar and the Finance and Accounts Officer;(xv)manner of appointment of the Finance and Accounts Officer;(xvi)preparation of the financial estimates for the ensuing year;(xvii)all other matters which by or under this Act are to be or may be prescribed by the Statutes;
