Section 37 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
37. Statutes.
- Subject to the provisions of this Act, [* * * *] [The words 'the rules made thereunder,' were deleted by Maharashtra 22 of 1991, Second Schedule.] the Statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the authorities of the University, and the declaration of other bodies to be such authorities;(b)the [* * * *] [The words 'emoluments and' were deleted by Maharashtra 12 of 1988, Section 5.] other conditions of service of the Vice-Chancellor and his powers and duties;(c)the designations, qualifications, method of recruitment, pay, allowances and other conditions of service of various categories of employees of the University, and their powers and duties;(d)the constitution, reconstitution or abolition of Faculties and their powers and duties;(e)the establishment of Departments of Teaching in the Faculties;(f)the institution of pension or provident fund or insurance schemes, or all or any one of more of them, for the benefit of employees of the University;(g)the designations, qualifications, method of recruitment, pay, allowances and other conditions of service of Professors, Associate Professors, Assistant Professors, Lecturers, Demonstrators and other categories of employees of affiliated colleges and recognized institutions, and their powers and duties;(h)registration of graduates and maintenance of a register of registered graduates;(i)recognition of examinations of other Universities or educational institutions, as equivalent to the examinations of the University;(j)any matter which is to be or may be prescribed under this Act;(k)any other matter which is necessary to give effect to the provisions of this Act.
