Section 17(1) in Banaras Hindu University Act, 1915
(1)Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :(a)the constitution of the Court and the constitution, powers and duties of the other authorities of the University other than the powers and duties provided for in this Act;(b)[the appointment by election, nomination or otherwise] of members of the authorities of the University, their continuance in office, the filling of vacancies of members thereof and all other matters relating to the authorities;(c)the appointment, powers and duties of the officers of the University;(d)the institution of degrees, diplomas, certificates and other academic distinctions;(e)the conferment of honorary degrees;(f)the holding of convocation to confer degrees;(g)the establishment, reconstitution, amalgamation, division or abolition of faculties, departments, hostels, colleges and institutions;(h)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(i)conditions under which colleges and institutions including High Schools may be admitted to the privileges of the University and the withdrawal of such privileges;(j)the institution of fellowships, scholarships, studentships, medals and prizes;(k)the registration of graduates and the maintenance of a register of registered graduates;(l)the classification and the manner of appointment of teachers in the University and the colleges;(m)the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the University;(n)the meetings of the Court, the Executive Council, the Academic Council, [* * * *] [Omitted by Act 34 of 1969] the Finance Committee or the Faculties, the quorum at such meetings and the procedure to be followed in the conduct of their business;(o)the discipline of students;(p)all other matters which are to be or may be provided for by the Statutes.
