Section 30 in The Haryana Private Universities, 2006
30. First Statute.
(1)Subject to the provisions of this Act and the Rules, the First Statute 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 university, as may be constituted from time to time;(b)the terms and conditions of appointment of the Chancellor and the Vice-Chancellor and their powers and functions;(c)the manner, terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;(d)the manner, terms and conditions of appointment of other officers and teachers and their powers and functions;(e)the terms and conditions of service of employees of the university;(f)the procedure for arbitration in case of disputes between officers, teachers, employees and students;(g)the conferment of honorary degrees or distinction which shall be subject to the prior approval of the Visitor;(h)the provisions regarding exemption of students from payment of tuition fee and for awarding them scholarships and fellowships;(i)provisions regarding the policy of admissions, including regulation of reservation of seats;(j)provisions regarding fees to be charged from students; and(k)provisions regarding number of seats in different courses.(2)[ The Governing Body shall prepare First Statute of the university and submit the same to the Government for its approval within a period of one month after incorporation of the university in the Schedule of the Act.(3)The Government shall consider the First Statute submitted by the university and if any modifications are deemed necessary, the same shall be conveyed to the university for sending the amended draft and if the amended draft is found in order, it shall give approval within a period of three months from the date of its receipt.] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](4)The university shall communicate its agreement to the First Statute as approved by the Government, and if it desires not to give effect to any or all of the modifications made by the Government under sub-section (3), it may give reasons thereof and after considering such reasons, the Government may or may not accept the suggestions made by the university.(5)The Government shall publish the First Statute, as finally approved by it, in the Official Gazette.
