Section 36 in Apex Professional University Act, 2012
36. Statutes, how to be made.
(1)Subject to the provisions of this Act, the Statutes may provide for ail or any of the following matters, namely:-(a)holding of convocation to confer degrees, diplomas, pre university certificate and other academic distinctions,(b)conferring of honorary degrees and other distinctions;(c)constitution, powers and functions of the authorities of the University;(d)manner of filling vacancies among members of the authorities of the University;(e)allowances to be paid to the members of the authorities of the University and committees thereto;(f)procedures at the meetings of the authorities of the University including the quorum for the transactions of business at such meetings;(g)authentication of the orders of decisions of the authorities of the university;(h)formation of Faculty at the University;(i)term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(j)qualifications of the teachers and other persons employed by the University and community colleges or institutions.;(k)classification the method of appointment and determination of the terms and conditions of service of the teachers and other persons employed by the University;(l)institution of gratuity, insurance or provident fund for the benefit of the officers, teachers and Other persons employed by the University;(m)institution of fellowships, traveling fellowships, scholarships studentships, medals and prizes and the conditions of award thereof;(n)conditions for granting recognition to institutions of higher learning and research or organizations or Industry as a Centre of Excellence or Research Centre;(o)manner in which and the conditions subject to which an organization may be designated as a Community College and the conditions subject to which such designation may be cancelled and matters incidental to the administration of Community College including the constitution or reconstitution powers and duties of Board of Studies and Boards of Examiners;(p)norms for granting approval to any organization as a Learning Resource Provider or Skill Knowledge Provider or Service Provider or Regional Centre.(q)establishment and maintenance of halls and hostels;(r)conditions for regulation of hostels other than those maintained by the University;(s)conditions for residence of students of the University in the halls and the hostels and the levy of fees and other charges for such residence:(t)conditions of registration of graduates and the maintenance of register thereof;(u)delegation of powers vested in the authorities or officers of the University, and(v)Any other matter which is required to be or may be prescribed by the Statutes.(2)The Board of Management may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1) in the manner hereinafter provided:(a)The Statutes framed by the Board of Management shall be submitted to the Board of Governors for its approval.(b)The Board of Governors shall consider the Statutes, submitted by the Board of Management and shall give its approval thereon with such modifications, if any, as it may deem necessary.(c)The Board of Governors, if it thinks necessary, may also obtain the opinion of any officer, authority or body of the University in regard to draft of the Statutes before taking it up for consideration.(d)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the assent of the Chancellor who may assent thereto or withhold assent or remit to the Board of Governors for re-consideration.(e)A new Statute or a Statute amending or repealing an existing Statute shall have no validity unless it has been assented to by the Chancellor. The Statutes shall have effect from such date as the Chancellor may direct.(3)The University shall submit a copy of the Statutes to the State Government from time to time and the State Government shall publish Statutes in the Official Gazette.
