Section 25 in Arunachal Pradesh University Act, 2012
25.
Subject to the provisions of this Act the Statutes may provide for all or any of the following matters namely :(a)The constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time;(b)The election and continuance in office of the members of the said authorities and bodies, the filling of vacancies of members, and all other matters relative to those authorities and other bodies for which it may be necessary or desirable to provide;(c)The appointment, powers and duties of the officers of the University and their emoluments;(d)The appointment of teachers of the University and other academic staff and their emoluments;(e)The appointment of teachers and other academic staff working in and other University or organization for a Specified period for an approved programme;(f)The conditions of service of employees including provision for pension, insurance and provident fund, the manner of termination of service and disciplinary action;(g)The principles governing seniority of service of employees;(h)The procedure for arbitration in cases of dispute between employees or students and the University;(i)The procedure for appeal to the Executive Council by any employee or student against the action of any officer or authority of the University.(j)The participation of students in the affairs of the University.(k)The conferment of honorary degrees;(l)Code of Ethics for its teachers and the categories of misconduct for which any action may be taken;(m)The manner in which the assessment of its teachers be done at prescribed intervals;(n)The institution of fellowships (including travelling fellowships), scholarships, studentships, medal and prizes;(o)The maintenance of discipline among the students;(p)The establishment and abolition of Faculties, Departments, Hostels, Colleges, and Institutions;(q)The conditions under which Colleges and Institutions may be admitted to the privileges of the Universities and the withdrawal of such privileges;(r)The management, supervision and inspection of colleges and institutions established or maintained by the University;(s)The constitution of the Governing Bodies of colleges and institutions admitted to the privileges of University and the supervision and inspection of such colleges and institutions.(t)The constitution of Governing Bodies of Approved Institutions admitted to the privileges of the University and supervision and inspection of such Institutions;(u)The extent of the autonomy which a campus or Colleges or Institutions declared as an Autonomous Campus or Colleges or Institutions under Clause (18) of Section 5, may have and the matters in relation to which such autonomy may be exercised;(v)The delegation of powers vested in the authorities or officers of the University.(w)The medium of instruction and examination;(x)The award of degrees, diploma, certificates and other academic distinction the qualifications for the same and the means to be taken relating to the granting and obtaining of the same.(y)The withdrawal of degrees, diplomas, certificates and other academic distinctions for good and sufficient reasons.(2)The establishment of Campuses, Special Centers, specialized laboratories and other units for research, training and instruction.(a)the manner of cooperation and collaboration with other Universities and authorities including learned bodies or associations;(b)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(c)constitution and terms of reference of the Grievance Committee for its employees and students;(d)constitution and terms of reference of the Joint Consultative Machinery to be set up for its employees; and(e)all other matters which by this Act are to be or may be provided by the Statutes.
