Section 39(1) in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
(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.
