Section 38 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
38. The First Statutes.
(1)Subject to the provisions of this Act, and the rules made thereunder, the First Statutes of the University may provide for all or any of the following matters, namely:-(a)the constitution, powers and functions of the authorities and other bodies of the Cluster University, as may be constituted from time to time;(b)the terms and conditions of appointment of the Vice-Chancellor and his powers and functions;(c)the manner of appointment and terms and conditions of service of the Registrar and the Chief Finance and Accounts Officer, and their powers and functions;(d)the manner of appointment and terms and conditions of service of the employees and their powers and functions;(e)the procedure for arbitration in case of disputes between the employees, students and the Cluster University;(f)the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;(g)provisions regarding the policy of admissions, including regulation of reservation of seats;(h)provisions regarding fees to be charged from the students; and(i)provisions regarding number of seats in different courses.(2)The First Statutes shall be made by the Government and published in the Rajpatra (e- Gazette), Himachal Pradesh and a copy thereof shall be laid before the State Legislative Assembly.
