Section 24(3) in The Lovely Professional University Act, 2005
(3)Subject to the provisions of this Act, the Statutes may provide for the following matters, namely :-(a)the constitution, powers, functions and duties of the University and such other bodies, as may be declared to be the authorities of the University from time to time;(b)the continuance in office of the members of the aforesaid authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities or bodies;(c)the conferment of degrees and honorary degrees and grant of diplomas, certificates, grades and awards;(d)holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of faculties, departments, hostels, colleges and institutions;(g)the conditions of affiliation of institutions with the University and those under which affiliation may be withdrawn;(h)the institution of Emeritus Professorships, Visiting Professorships, fellowships, scholarships, studentships, medals and prizes;(i)the classification and nomenclature of teachers and other posts of the University and its affiliated institutions;(j)the acceptance and management of bequests, donations and endowments; and(k)all other matters, for which Statutes are required to be made under this Act.
