- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the appointment, powers and duties of the officers of the University, their emoluments, and their terms and conditions of service;(b)the constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time;(c)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 relating to those authorities and other bodies for which it may be necessary or desirable to provide;(d)the conferment of honorary degrees;(e)the establishment, maintenance and abolition by the University, Departments, colleges institutions of research and specialized studies, halls and hostels;(f)the appointment of the teachers of the University and other academic staff and the emoluments and other terms and conditions of their service;(g)the appointment of teachers and other academic staff working in any University or organisation for a specified period to undertake a joint project;(h)the conditions of service of employees including provision for pension, insurance and provident fund, the manner of termination of service and disciplinary action;(i)the principle governing the seniority of service of employees;(j)the procedure for arbitration in cases of disputes;(k)the procedure for appeal to the Executive Council by any employee or student against the action of any officer or authority of University;(l)the establishment of Centres of studies, Board of studies, Special centres, Specialized Laboratories and other centres;(m)the establishment and recognition of Students Council or other associations of teachers, academic staff or other employees;(n)participation of the students in the affairs of the University;(o)the withdrawal of degrees, diplomas, certificates, and other academic distinctions;(p)the institution of fellowships, scholarships, studentships medals and prizes;(q)the maintenance of discipline amongst students;(r)the extent of autonomy which a Department, college or institution may have and the matters in relation to which such autonomy may be exercised;(s)the delegation of powers vested in the authorities or officers of the University; and(t)all other matters which by this Act are to be, or may be, provided by the Statutes.
