Section 39 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
39. Statutes.
- Subject to the provisions of this Act, the Statutes of the University may provide for any matter connected with the affairs of the University and shall, in particular provide for the following, namely:-(1)constitution, powers and duties of the Authorities;(2)creation, composition and functions of other bodies or committees, necessary or desirable for improving the academic life of the University;(3)designations, powers functions, duties, manner of appointment and selection and terms and conditions of service of the officers other than Chancellor and Pro-Chancellor;(4)classification, qualification and manner of appointment, terms and conditions of services and duties of teachers, and other nonteaching staff of the University;(5)conferment and withdrawal of honorary degrees and academic distinctions;(6)establishment, amalgamation, sub-division and abolition of Faculties, Divisions/Department/Research station or other units of the University;(7)establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;(8)holding of convocations to confer degrees and diplomas;(9)establishment and abolition of hostels maintained by the University;(10)institution of fellowships, scholarships, teaching/research assistantship, stipends, fee concessions, medals and prizes and the conditions of their award;(11)allowances payable to members of the Board and other authorities of the University ;(12)admission of the students to the University and their enrollment and continuance as such ;(13)fees which may be charged by the University ;(14)courses of study to he laid down for all degrees, diplomas and certificates of the University ;(15)condition under which students shall be admitted to the degrees, diplomas or other courses and the manner in which examinations are to he held and their eligibility for the award of the degrees and diplomas;(16)conditions for conferring of degrees and other academic distinction(17)maintenance of discipline among the students of the University ;(18)special arrangements, if any, which may be made for residence, discipline and teaching of women students and presenting for them special courses of study;(19)recognition and management of hostels not maintained by the University(20)conditions of service remunerations and allowances including travelling and daily allowances to be paid to officers, teachers and other person employed under the University ;(21)conditions and mode of appointment and the duties of examining bodies and examiners;(22)management of Division/Department and other institutions founded or maintained by the University(23)constitution of a Selection Committee for appointment of teachers and other staff ;(24)all other matters which by this Act are to be provided by the Statutes.
