- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the powers and duties of the officers of the University, not specifically provided for in this Act;(b)the constitution, powers and duties of the authorities of the University, not specifically provided for in this Act;(c)the procedure for election of members of Senate, [*****] [Omitted 'syndicate' by Act No. 14 of 2001.] Academic Council and other authorities of the University and such other matters relating to these bodies, as may be necessary or desirable to provide;(d)the procedure for selection and methods of appointment, conditions of service, powers and duties of teachers and non-teaching staff of the University;(e)the award of degrees, diplomas, titles, certificates and other academic distinctions by the University;(f)the withdrawal or cancellation of degrees, diplomas, titles, certificates and other academic distinctions;(g)the registration of graduates and the maintenance of the register of registered graduates;(h)the holding of convocations to confer degrees;(i)the conditions and procedure for affiliation of colleges;(j)the conferment of honorary degrees;(k)the maintenance of the accounts and the preparation and passing of the annual budget of the University;(l)the procedure for disciplinary action against the employees of the University and the manner of termination of service of such employees;(m)the procedure for arbitration in case of disputes between the University and its employees or between the University and the students of the University;(n)the procedure for appeal to the Syndicate by any employee or student against the action of any officer or authority of the University;(o)the constitution of grievance committee for the employees and students and the terms of reference to be made to it by them;(p)the principles governing seniority of service of employees of the University;(q)the participation of students and research scholars in the affairs of the University;(r)the establishment and abolition of faculties, departments, hostels;(s)the delegation of powers vested in the various authorities and officers of the University;(t)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University; and(u)all other matters which by this Act are to be, or may be prescribed by the Statutes.
