Section 30 in Indian Institute of Public Health Gandhinagar Act, 2015
30. Statutes.
(1)Subject to the provisions of this Act or the rules made thereunder, statutes of the University shall provide for all or any of the following matters, namely:-(i)accounting policy and financial procedure;(ii)representation of teachers in the authorities of the University;(iii)creation of new departments and abolition or restructuring of existing department;(iv)institution of medals and prizes;(v)procedure for creation and abolition of posts;(vi)procedure of revision of fees;(vii)alteration of number of seats in different disciplines;(viii)all other matters which by or under the provision of this Act required to be prescribed by the statutes;(ix)the admission of students to the University and their enrolment as such;(x)the courses of study to be laid down for degrees, diplomas and certification of the University;(xi)the award of degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same;(xii)the conditions for award of fellowships, scholarships, stipends, medals and prizes;(xiii)the conduct of examinations, including the terms of office and manner of appointments and the duties of examining bodies, examiners and moderators;(xiv)fees to be charged.for the various courses, examinations, degrees or diplomas of the University;(xv)the conditions of residence of the students of the University;(xvi)provisions regarding disciplinary action against the students;(xvii)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(xviii)the manner of co-operation and collaboration with other Universities and institutions of higher education;(xix)such other matters which are required to be provided by the statutes by or under this Act.(2)The statutes of the University other than the first statute shall be made by the Executive Council with approval of the Governing Council.(3)The statutes made under sub-section (2) above shall be submitted to the State Government and it may approve or, if considers necessary, give suggestions for modifications within two months from the date of receipt.(4)The Governing Council shall consider the modifications suggested by the State Government and return the statutes to it with its agreement to such changes or with its comments on the suggestions made by the State Government.(5)The State Government shall consider the comments of the Governing Council and may approve the statutes with or without modifications and it shall be published by it in the Official Gazette, and shall come into force from the date of such publication.
