Section 24 in Rajiv Gandhi University of Knowledge Technologies Act, 2008
24. Statutes.
- Subject to the provisions of this Act, Statutes may provide for all or any of the following matters, namely(i)the constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time;(ii)the appointment and continuance in office of the members of the said authorities and bodies, the filling up of vacancies of members, and all other matters relate to those authorities and other bodies for which it may be necessary or desirable to provide;(iii)the appointment, powers and duties of the officers of the University and their emoluments and other terms and conditions of service;(iv)the appointment of the faculty of the institutes and their emoluments and other terms and conditions of service;(v)the conditions of service of employees including provision for pension, insurance and provident fund, the manner or termination of service and disciplinary action;(vi)the principles governing seniority of service of employees;(vii)the procedure for appeal to the Governing Council by any employee or student against the action of any officer or authority of the Institute;(viii)the institution of fellowships, scholarships, studentships, bursaries, medals and prizes;(ix)the delegation of powers vested in the authorities or officers of the University and constituent Institutes; and(x)all other matter which by this Act are to be, or may be, provided by the Statutes.
