- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters:-(a)the declaration of posts as posts of officers of the University referred to in clause (4) of section 7;(b)the establishment of authorities of the University referred to in clause (6) in section 15;(c)the powers, duties, and terms and conditions of service of the officers of the University in so far as these have not been specifically provided for in this Act;(d)the constitution, powers aid duties of the authorities of the University in so far as these have not been specifically provided for in this Act;(e)the rules and procedure for holding elections to the Court, the Executive Council and other authorities and bodies of the University;(f)the holding of convocations to confer degrees, titles,diplomas, certificates and other academic distinctions, including honorary degrees and distinctions;(g)the conditions for the registration of graduates of the University and for the maintenance of a register for registered graduates;(h)the minimum qualifications for teachers and officers of the University;(i)all other matters which under this Act are required to be or may be prescribed by Statutes.
