Section 32(2) in Assam Science & Technology University Act, 2009
(2)Without prejudice to the generality of the preceding sub-section. such Ordinance may provide for all or any of the following matters, namely, -(a)admission of students to the affiliated or recognized colleges and courses 'of study for all Degrees and Diplomas;(b)the rules and procedures for holding election to the Court, the Executive Council, Academic Council and other authorities and bodies of the University and for determining the seniority of persons for the purposes of choosing of member by rotation to different authorities of the University;(c)creation of Provident Fund or other funds for the benefit of the employees of the University, exercising Academic control and supervision over colleges, institutions and other bodies whether constituent, affiliated or recognized; and(d)investigations or enquiries to be made by the Executive Council under this Act.
