Section 39 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
39. The subsequent Statutes.
(1)Subject to the provisions of this Act and the rules made thereunder, the subsequent Statutes of the Cluster University may provide for all or any of the following matters, namely:-(a)creation of new authorities of the Cluster University;(b)accounting policy and financial procedure;(c)representation of teachers in the authorities of the Cluster University;(d)creation of new departments, and abolition or restructuring of the existing department;(e)institution of medals and prizes;(f)creation and abolition of posts and procedure for their abolition;(g)revision of fees;(h)alteration of the number of seats in different syllabi; and(i)all other matters which under the provisions of this Act are to be prescribed in the Statutes.(2)The Statutes of the Cluster University other than the First Statutes shall be made by the Board of Management with the approval of the Governing Body.(3)The Board of Management may, from time to time, make new or additional Statutes or may amend or repeal the Statutes, so made in the manner hereinafter provided :Provided that Board of Management shall not make any Statute or any amendment of the Statute affecting the status, powers or constitution of any existing authority of the Cluster University until such authority has been given an opportunity of expressing an opinion on the proposal and any opinion so expressed shall be in writing and shall be considered by the Governing Body.(4)Every such Statute or addition to Statutes or any amendment or repeal of Statutes shall be subject to the approval of the Government:Provided that no Statute shall be made by the Board of Management affecting the discipline of students and standards of instructions, education and examination, except in consultation with the Academic Council.
