Section 38 in Maharana Partap Horticultural University, Karnal Act, 2015
38. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for the following matters, namely:-(a)constitution, powers and duties of the authorities of the University;(b)selection, appointment and continuance in office of members or authorities of the University;(c)filling up of vacancies, designation, manner of appointment, powers and duties of officers of the University;(d)classification, filling up of vacancies and manner of appointment of teachers;(e)constitution of gratuity or provident fund or both for the benefit of officers, teachers and other employees of the University;(f)institution of degree, diploma, certificate and academic distinction;(g)conferment of honorary degrees;(h)establishment, amalgamation, sub-division and abolition of Departments of the College;(i)establishment and abolition of hostels;(j)institution of fellowships, scholarships, medals and prizes;(k)maintenance of a register of graduates;(l)admission of students to the University and their enrolment and continuance as such;(m)courses of study to be laid down for degree, diploma certificate or academic distinction of the University;(n)conditions under which students shall be admitted to a degree, diploma, certificate or academic distinction and manner in which the examinations are to be held and eligibility for award of degree, diploma, certificate and academic distinction;(o)conditions of residence of students of the University and levy of fees for residence in hostels maintained by the University;(p)recognition and supervision of hostels not maintained by the University;(q)number, qualifications, emoluments and other conditions of service of officers, teachers and other employees of the University and preparation and maintenance of record of their services and activities;(r)fees to be charged by the University;(s)remuneration and allowances, including travelling and daily allowances, to be paid to persons employed in the business of the University;(t)conditions for award of fellowships, scholarships, medals, prizes, stipends and fee concessions; and(u)all other matters, which under this Act are to be or may be provided for by the Statutes or Regulations.
