Section 38 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
38. Statutes.
Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(1)The holding of convocation to confer degrees;(2)The conferment of honorary degrees and academic distinctions;(3)The constitution; powers and functions of the authorities of the University;(4)The manner of filling vacancies among members of the authorities of the University;(5)The allowances to be paid to the members of the authorities and committees thereof;(6)The authentication of the orders or decisions of the authorities;(7)The procedure at the meetings of the authorities including the quorum for the transaction of business at such meetings;(8)The formation of departments of research of the University;(9)The terms of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(10)The qualifications of the teachers and other persons employed by the University;(11)The classifications, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;(12)The institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;(13)The institution of fellowships, traveling fellowships, scholarships, studentships, bursaries exhibitions, medals and prizes and the conditions of award there of;(14)The establishment and maintenance of the halls of residence and hostels;(15)The conditions for the residence for students of the University and the halls of residence and the hostels maintained by the University and the levy of fees and other charges for such residence;(16)A delegation of powers vested in the authorities on the officers of the University;(17)Admission of students to the University;(18)The conditions and mode of appointment and duties of examining bodies and examiners;(19)The conditions of maintenance of the disciplines among the students of the University;(20)The fees to be charged for research; and(21)Any other matter which is required to be or may be prescribed by the statutes.
