Section 37 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
37. Statutes.
- Subject to the provisions of this Act and the rules made thereunder the Statutes may provide for all or any of the following matters, namely ;-(a)the constitution, powers and duties of such bodies as may be deemed necessary to constitute from time to time;(b)the manner of election or appointment and the term of office of the members of the bodies referred to in clause (a) including the continuance in the office of the first members, and filling of vacancies of members and all other matters relating to those bodies for which it may be necessary' or desirable to provide;(c)emoluments and other terms and conditions of service of the Kulpati, his powers and duties;(d)the term of office, conditions of Service and emoluments of Rector and his powers and duties;(e)powers and duties of the Registrar and other officers and employees of the Vishwavidyalaya and the conditions of their service;(f)the constitution of a Pension or Provident Fund and the establishment of an insurance scheme and provision of gratuity and other benefits for the benefit of the officers of the Vishwavidyalaya;(g)the holding of convocation to confer degrees;(h)conferment of honorary degree;(i)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(j)the establishment and abolition of faculties, hostels, teaching departments, schools of studies Colleges and Polytechnics maintained by the Vishwavidyalaya;(k)the conditions under which Colleges may be admitted to the privileges of the Vishwavidyalaya and withdrawal of such privileges;(l)the extent of the autonomy which the teaching departments of the Vishwavidyalaya, School of Studies or Colleges or Polytechnics may have and the matters in relation to which such autonomy may be exercised;(m)qualifications of Professors, Readers, Lecturers and other teachers in affiliated Colleges and recognized institutions;(n)the administration of endowments, and the institution of fellowships, scholarships, studentships, exhibitions, bursaries, medals, prizes and other awards;(o)the emoluments and terms and conditions of services of the officers and the emoluments and terms and conditions of service other than pay scales of teachers of the Vishwavidyalaya paid by the Vishwavidyalaya;(p)the mode of determining seniority of the purpose of this Act;(q)the maintenance of a register of registered graduates;(r)establishment and constitution of Bureau for publications, and;(s)all other matters which, by this Act, are to be provided for the Statutes.
