Section 36(1) in Apex Professional University Act, 2012
(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.
