Section 24 in Dr. B.R. Ambedkar Open University Act, 1982
24. Statutes.
- Subject to the provisions of this Act, the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] shall have power to make statutes for all or any of the following matters, namely:-(a)the constitution, powers and duties of the authorities of the University;(b)the powers, duties and conditions of service of the officers of the University other than the Chancellor;(c)the classification and the method of appointment of teachers of the University;(d)the holding of convocations to confer degrees;(e)the constitution of pension, insurance, gratuity or provident fund for the benefit of the officers, teachers and other employees of the University;(f)the registration of graduates and maintenance of a register of registered graduates;(g)the administration of endowments and the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award;(h)all other matters which by this Act are to be or may be provided by the statutes.
