Section 26 in Martin Luther Christian University Act, 2005
26. Statutes.
- Subject to the provisions of this Act the Statutes may provide for any matter relating to the University and staff, as given below :(a)The constitution, powers and functions of the authorities and other bodies of the University not specified in the Act, as may be constituted from time to time;(b)The operation of the endowment fund, the general fund and the development fund;(c)The terms and conditions of appointment of the Vice-Chancellor the Registrar and the Finance Officer and their powers and functions;(d)The mode of recruitment and the conditions of service of the other officers, teachers, and employees of the University;(e)The procedure for resolving disputes between the University and its officers, faculty members, employees and students;(f)Creation, abolition of restructuring of departments and faculties;(g)The manner of co-operation with other Universities or institutions of higher learning;(h)The procedure for conferment of honorary degrees;(i)Provisions regarding grant of freeships and scholarships;(j)Number of seats in different courses of studies and the procedure of admission of students for various courses;(k)The fee chargeable from students for various courses of studies;(l)Institution of fellowships, scholarships studentships, freeships medals and prizes;(m)Procedure for creation and abolition of posts;(n)Other matters which may be prescribed.
