Section 42 in A.P.J. Abdul Kalam Technological University Act, 2015
42. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(i)the powers and duties of the officers of the University;(ii)the constitution, powers and duties of the authorities of the University not specifically provided for in this Act;(iii)the procedure for appointment, selection and nomination of members of the Board of Governors, the Executive Committee, the Academic Committee and other authorities or bodies of the University and all such other matters, relating to these authorities or bodies, as may be necessary or desirable to provide;(iv)conferment of honorary degrees, titles and distinction and holding convocation;(v)the establishment and maintenance of the University, departments, institutions, constituent colleges, institutions of higher learning, centres for research or specialised studies and hostels;(vi)the principles governing the seniority and service conditions of the staff of the University;(vii)the provision for disqualifying members of the authorities, bodies or committees of the University;(viii)conferring autonomy to a college, department of a college or department of a University or its laboratories and centres and recognition of institutions;(ix)qualifications, recruitment, workload, code of conduct, terms of office, duties and conditions of service, the provision of pension, gratuity and provident fund, the procedure of appointment, the manner of termination of their services, wherever applicable, as approved by the State Government including periodic assessment of teachers, officers and other staff who belong either to the University or the private colleges which are affiliated to the University or constituent colleges of the University;(x)application of funds of the University for furtherance of the objectives of the University;(xi)conditions and. procedure for the affiliation of colleges or for withdrawing the affiliation of colleges;(xii)acceptance and management of trusts, bequests, donations, endowments and grants from individuals or organizations;(xiii)provision of reservation of adequate number of posts of teachers, officers and other staff of the University and affiliated colleges, for the members of the Scheduled Castes and Scheduled Tribes and Socially and Educationally Backward Classes in accordance with the constitutional provisions and policy of the State Government;(xiv)disciplinary action against teachers, officers and other staff of the University, affiliated colleges and recognised institutions, other than the private colleges not aided by the Government in any form, and the colleges or the institutions managed and maintained by the State Government or Central Government or Local Authorities;(xv)the taking over or transferring, in public interest, of the management of a college or institution by the University and the conditions for such taking over or transferring, subject to the approval of the State Government;(xvi)the establishment and maintenance of hostels;(xvii)the manner of filling vacancies among members of any authority unless otherwise specified in this Act;(xviii)the remuneration and conditions of service of the Vice-Chancellor;(xix)any matter as may be prescribed by Statutes or which is necessary to give effect to the provisions of this Act.
