Section 25 in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004
25. Statute.
- Subject to the provisions of this Act, the Statute may provide for all or any of the following matters, namely : -(a)the manner of appointment of Registrar, Finance Officer, Regional director and other officer, emoluments and other conditions of their service and the powers and functions that may be exercised and performed by each of the officers;(b)constitution of executive Council and other authorities of the University, the terms of office the members of such authorities and the powers and functions that may be exercised and performed by such authorities;(c)appointment of examiners and moderators;(d)appointment of teachers and other employees of the University, their emoluments and other conditions of service;(e)principles governing the seniority of service of the employees of the University;(f)procedure in relation to any appeal or application for reviews by any employees or student of the University against the action of any officer or authority of the University, including the time within such appeal or application for review shall be preferred or made;(g)forum and procedure for the settlement of disputes between the employees or students of the University and the University;(h)the co-ordination and determination of standards in University;(i)all other matters which by the Act are to be, or may be provided by the State.
