Section 48 in Kerala Agricultural University Act, 1971
48. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters namely:(a)The constitution, powers and duties of the Authorities of the University not specifically provided for in this Act;(b)The powers and duties of the officers of the University not specifically provided for in this Act;(c)The procedure for election of members of the General Council and other Authorities of the University and all such other matters relating to those bodies as may be necessary or desirable to provide;(d)Award of degrees, diplomas, titles, certificates and other academic distinction by the University;(e)The withdrawal or cancellation of degrees, diplomas, titles, certificates and other academic distinctions;(f)The holding of convocations to confer degrees;(g)The conferment and withdrawal of honorary degrees;(h)The classification and manner of appointment of teachers and non-teaching staff;(i)The establishment, amalgamation, sub division and abolition of faculties;(j)The maintenance of the accounts and the preparation and passing of the annual budget of the University;(k)All other matters which by this Act are to be or may be prescribed by Statutes.
