Section 30 in The Hemchandracharya North Gujarat University Act, 1986
30. Statutes.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:(i)conferment of honorary degrees,(ii)holding of convocations to confer degrees,(iii)powers and duties of the officers of the University,(iv)constitution, powers and duties of the authorities of the University, save as provided in this Act,(v)institution and maintenance by the University of departments, institutes of research or [specialised studies, Post-graduate centres in affiliated colleges] [Substituted for 'specialised studies' by Gujarat 8 of 1990, dated 29th June 1990] and hostels,(vi)acceptance and management of bequests, donations and endowments,(vii)registration of graduates and maintenance of register of registered graduates,(viii)procedure at meetings of the authorities of the University and for the transaction of their business,(ix)qualifications of professors, readers, lecturers and teachers in affiliated colleges and recognised institutions,(x)the maximum number of students to be admitted in a college,(xi)all matters which by this Act are to be or may be prescribed by the Statutes.
