Section 20(1) in The South Asian University Act, 2008
(1)Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)powers of the Visitor;(b)powers of the Chairperson of the Governing Board;(c)manner of appointment of the President and its powers;(d)the constitution, powers and functions of the Executive Council, Academic Council and other authorities and bodies of the University;(e)categories of academic staff;(f)appointment of teachers, academic staff and other employees of the University;(g)establishment of faculties of the University;(h)the conditions under which institution may be admitted to the privileges of the University and the withdrawal of such privileges;(i)the conferment of honorary degrees;(j)delegation of powers vested in the authorities or officers of the University;(k)setting up of a machinery for redressal of grievances between employees or the students and the University; and(l)all other matters which by this Act are to be or may be provided for by the Statutes.
