(3)Subject to the provisions of this Act, the statutes may provide for the following matters, namely :-(i)the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time ;(ii)the terms and conditions of appointment of the Vice- Chancellor and his powers and functions ;(iii)the manner, terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions ;(iv)the manner, terms and conditions of appointment of other officers and teachers and their powers and functions ;(v)the terms and conditions of service of the employees of the University ;(vi)the procedure for arbitration in case of dispute between University, officers, teachers, employees and students(vii)the conferment of honorary degrees ;(viii)the exemption of students from payment of tuition-fee and for awarding them scholarships and fellowships ;(ix)the policy of admissions, including regulation of reservation of seats ;(x)the number of seats in different courses ; and(xi)all other matters for which statutes are required to be made under this Act.
