Section 29 in Veer Narmad South Gujarat University Act, 1965
29. Statutes.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:---(i)to conferment of honorary degrees;(ii)holding of convocations to confer degrees;(iii)powers and duties of the officers of the University;(iv)constitution, powers and duties of the authorities of the University, have as provided in this Act,(v)institution and maintenance by the University of departments, institutes of research of specialised studies and hostels;(vi)acceptance and management of bequests, donations and endowments;(vii)registration of graduates and maintenance of a register of registered graduates;(viii)procedure at meetings of the authorities of the University and for thetransaction of their business;(ix)qualifications of professors, readers, lecturers and teachers in affiliated colleges and recognised institutions;(x)all matters which by this Act are to be or may be prescribed by the Statutes.
