Section 53 in West Bengal Green University Act, 2017
53. Statutes.
- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters:-(a)the declaration of posts as posts of officers of the University referred to in clause (17) of section 11;(b)the establishment of authorities of the University referred to in clause (v) in section 24;(c)the powers, duties, and terms and conditions of service of the officers of the University in so far as these have not been specifically provided for in this Act;(d)the constitution, powers and duties of the authorities of the University in so far as these have not been specifically provided for in this Act;(e)the rules and procedure for holding elections to the Governing Board and other authorities and bodies of the University;(f)the holding of convocations to confer degrees, titles, diplomas, certificates and other academic distinctions, including honorary degrees and distinctions;(g)the conditions for the registration of graduates of the University and for the maintenance of a register for registered graduates;(h)the minimum qualifications for teachers and officers of the University;(i)all other matters which under this Act are required to be or may be provided by Statutes.
