- (l) Subject to the provisions of this Act, the Governing Board shall have, in addition to all other powers vested in it, the power to make Regulations to be provided for the administration and management of the affairs of the University.(2)In particular and without prejudice to the generality and foregoing powers, such Regulations may provide for all or any of the following matters, namely:-(i)the summoning and holding of meetings of the authorities of the University other than the first meeting of the Governing Board, the quorum and conduct of business at such meetings;(ii)the power and functions to be exercised and discharged by the Chancellor of the University:(iii)the constitution, powers and duties of the other authorities, bodies and committees of the University established under this Act, the qualifications and disqualifications for membership of such authorities, bodies and committees, term of office of the membership, appointment and removal of members thereof and other matters connected therewith. and removal of members of the Governing Board, the Academic Council and the Finance Committee;(iv)the procedure to be followed by the Governing Board and any Committee or other body constituted under this Act and the Statutes made thereunder, in conducting of their business;(v)the procedure and the criteria to be followed in established courses of study and admission of students thereof';(vi)the procedure to be followed by enforcing discipline in the University;(vii)the management of the properties of the University;(viii)the degrees, diplomas, certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas, certificates and other academic distinctions and titles and the requirements thereof;(ix)the conduct of examinations including the term of office and 4ppointment of examiners;(x)the creation of posts of Professors, Associate Professors, Assistant Professors or equivalent academic designations or posts, officers and employees of the University, and the appointment of persons to such posts including the qualifications requisite therefor;(xi)the fees and other charges which may be paid to the University for the courses, training facilities and services provided by it;(xii)the manner and conditions for constitution of insurance, pension and provident funds and such other schemes for the benefit of officers, teachers and other employees of the University;(xiii)the terms and conditions applicable for association of the University with other institutions;(xiv)the preparation of budget estimates and maintenance of accounts;(xv)the mode of execution of contracts or agreement by or on behalf of the University;(xvi)the method of recruitment, classification and procedure for appointment of officers and staff of the University;(xvii)the terms and conditions governing deputation of officers and staff of the University;(xviii)the terms and conditions governing fellowship, scholarship, stipends, medals and prizes;(xix)the authentication of the orders and decisions of the Governing Board;(xx)the matters relating to hostels and halls of residence including disciplinary control therein;(xxi)all other matters which by this Act are to be provided for by the Regulations.
