Section 30(1) in The Haryana Private Universities, 2006
(1)Subject to the provisions of this Act and the Rules, the First Statute of the university may provide for all or any of the following matters, namely:-(a)the constitution, powers and functions of the authorities and other bodies of the university, as may be constituted from time to time;(b)the terms and conditions of appointment of the Chancellor and the Vice-Chancellor and their powers and functions;(c)the manner, terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;(d)the manner, terms and conditions of appointment of other officers and teachers and their powers and functions;(e)the terms and conditions of service of employees of the university;(f)the procedure for arbitration in case of disputes between officers, teachers, employees and students;(g)the conferment of honorary degrees or distinction which shall be subject to the prior approval of the Visitor;(h)the provisions regarding exemption of students from payment of tuition fee and for awarding them scholarships and fellowships;(i)provisions regarding the policy of admissions, including regulation of reservation of seats;(j)provisions regarding fees to be charged from students; and(k)provisions regarding number of seats in different courses.
