Section 25 in Guru Gobind Singh Indraprastha University Act, 1998
25. Statutes.
- Subject to the provision of this Act, the Statutes 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 found necessary to be constituted from time to time;(b)the election and continuance in office of the members of the authorities and bodies of the University, the filling up of vacancies of members and all other matters relating thereto which the University may deem necessary or desirable to provide;(c)the manner of appointment of the officers of the University, terms and conditions of their service, their powers and duties and emoluments;(d)the manner of appointment of the teachers of the University, other academic staff, and other employees and their emoluments;(e)the manner of appointment of teachers and other academic staff working in any other university for a specified period for undertaking a joint project, their terms and conditions of service and emoluments;(f)the terms and conditions of service of the-(i)teachers and other members of the academic staff appointed by the University;(ii)teachers and other members of the academic staff appointed by any college or institution ; and(iii)other employees whether appointed by the University or any college or institution;(g)the constitution of the pension or the provident fund and the establishment of an insurance scheme for the benefit of the employees of the University and those of colleges and institutions;(h)the principles governing the seniority of employees of the University, colleges and institutions;(i)the procedure for any appeal by an employee or a student of the University;(j)conferment of honorary degrees;(k)institution of fellowships, scholarships, studentships, medals and prizes and other incentives ;(l)maintenance of discipline among the employees of the University, and the employees of colleges and institutions;(m)establishment of chairs, schools of studies, departments, colleges and institutions;(n)the conditions under which colleges and institutions may be admitted to the privileges of the University and the conditions under which such privileges may be withdrawn;(o)management, supervision and inspection of colleges and institutions established and maintained by the University;(p)constitution of governing bodies of colleges and institutions admitted to the privileges of the University and the supervision and inspection of such colleges and institutions;(q)the extent of the autonomy which a college or an institution declared as an autonomous college or institution may have and the matters in relation to which such autonomy may be exercised;(r)the delegation of powers vested in the authorities or the officers of the University; and(s)all other matters which, by or under this Act, are to be, or may be, provided for by the Statutes.
