- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters: -(a)the declaration of posts as posts of officers of the University referred to in sub-clause (iv) of section 7;(b)the establishment of authorities of the University referred to in clause (7) of section 16;(c)the constitution, duties and powers of the subordinate authorities which may be constituted by the University;(d)the subordinate authorities of which the Vice-Chancellor shall be an ex officio member and Chairman;(e)the filling of vacancies of members of the subordinate authorities and all other matters relating to those authorities;(f)the appointment, powers and duties of the officers of the University other than the Vice-Chancellor;(g)the constitution of a pension, insurance or provident fund for the benefit of the officers, Teachers, and other employees of the University.(h)the conferment of honorary degrees;(i)the withdrawal of degrees, diplomas, certificates and other academic distinction;(j)the establishment and abolition of Faculties, Departments of Studies, colleges, libraries, museums and other institutions.(k)the maintenance of registers of Government Colleges, constituent and affiliated colleges;(l)the maintenance of a register of :-(i)Professors of the University,(ii)Teachers other than Professors of the University,(iii)Principals of affiliated colleges,(iv)Teachers not being Principals of affiliated colleges,(v)full-time students of the University and affiliated colleges.(vi)officers and non-teaching staff of the University and nonteaching staff of affiliated colleges and the procedure to be followed for the election of the members of the Court referred to in clauses (viii) to (x) and (xiii) to (xvii) of sub-section (1) of section 17;(m)the conditions under which colleges and other institutions may be recognized or affiliated by the University, and the withdrawal of such recognition or affiliation;(n)the constitution, powers and functions of the Governing Bodies of colleges other than Government Colleges;(o)[ the terms and conditions of service of Teachers, Librarians and non-teaching staff of affiliated colleges other than Government Colleges] [Clause (o) substitute by W. B. Act 8 of 1988 w.e.f. 15.4.84.];(p)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(q)the calling of meetings of the Court and the giving of notice thereof to the members of the Court and the quorum and procedure at such meetings;(r)contracts by the University and the execution thereof;(s)annual report of the University;(t)qualifications of teachers including Teachers of the University;(u)the fees to be charged for courses of study in the University and in colleges and for admission to the examinations for degrees and diplomas of the University;(v)the manner of exemption from study referred to in sub-clause (a) of clause (11) of section 4; and(w)all other matters which by or under this Act are or may be provided for by Statutes.
