Section 30 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
30. Statutes.
- Subject to the provisions of this Act statutes may provide for all or any of the following matters, namely :-(a)the constitution, powers and duties of such bodies as may be deemed necessary to constitute from time to time;(b)the manner of election or appointment and the term of officers or the members of the bodies including the continuance in the office of the first members, and filling of the vacancies of members and all other matters relating to those bodies;(c)emoluments and other terms and conditions of service of Vice-chancellor, his powers and duties ;(d)the term of office, conditions of service and emoluments of Registrar and his powers and duties;(e)powers and duties of the other officers and employees of the university and the conditions of their service;(f)to make provision for pension, provident fund, establishment of insurance scheme, gratuity and other benefits for the employees of the university;(g)holding of convocation to confer degrees;(h)conferment of honorary degrees;(i)withdrawal of degrees, diplomas, certificates and other academic distinctions;(j)establishment and abolition of faculties, hostels, teaching departments and colleges maintained by the university;(k)conditions under which colleges may be admitted to the privileges of the university and withdrawal of such privileges;(l)extent of the autonomy which the teaching departments of the university or colleges may have and the matters in relation to which such autonomy may be exercised;(m)qualifications of Professors, Readers, Lecturers and other teachers in affiliated colleges and recognized institutions, as per the norms set by regulatory bodies/Councils of various disciplines;(n)administration of endowments and the institution of fellowships, scholarships, studentships, exhibitions, bursaries, medals, prises and other awards;(o)emoluments and terms and conditions of service for the benefits of officers and teachers of the university payable from the university fund; (p) mode of determining seniority for the purpose of this Act;(q)maintenance of a register of registered graduates;(r)acceptance and management of bequests, donations and endowments;(s)terms, conditions and mode of affiliation of the colleges and Institutions; (t) all other matters which, by this Act are to be provided for by Statute.
