Section 23 in The University of Rajputana (Second Amendment) Act, 1950
23. Amendment of section 27.
- For section 27 of the said Acts the following section shall be substituted:-"27. Statutes Scope. - Subject to such conditions as may, be prescribed by or under the provisions of this Act, the Statutes may, consistently with this Act, provide for all or any of the following matters; namely:-(1)conferment of honorary degrees;(2)holding of convocations to confer degrees;(3)powers and functions of the officers of the University and their mode of appointment, save as provided in this Act;(4)constitution, powers and functions of the authorities, Boards and Committees of the University, save as provided in this Act;(5)institution and maintenance by the University of departments, colleges, institutes of research or specialised studies and hostels;(6)fees to be charged for courses of study and curricula prescribed by the University and for admission to its examinations, degrees and diplomas;(7)inspection and recognition affiliation or approval of High Schools, Colleges, and Institutions;(8)conditions governing the appointment, duties and remuneration of examiners;(9)acceptance and management of bequests, donations and endowments;(10)registration of graduates and maintenance of the register of registered graduates;(11)procedure at meetings of the Senate and transaction of its business;(12)constitution of pension, insurance, gratuity and provident fund for the benefit of officers, teachers, clerical and inferior staff of the University;(13)terms and vacation of the University;(14)degrees, diplomas and other academic distinctions to be awarded by the University; and(15)all matters which by this Act are to be or may be prescribed by Statutes, or which are dealt with in the Statutes set out in the Schedule to this Act."
