Section 35 in The Jharkhand State Agricultural University Act, 2000
35. Statutes.
- Subject to the provisions of this Act the Statutes may provide for all or any of the following matters namely:-(1)constitution, powers and duties of the authorities;(2)powers, functions, duties, manner of appointment and conditions of services of the officers other than the Chancellor;(3)designation, manner of appointment, power and duties of officers;(4)classification, qualification and manner of appointment of teachers and other non-teaching staff;(5)conferment and withdrawal of honorary degrees and academic distinctions;(6)establishment, amalgamation, sub-division and abolition of faculties;(7)establishment of department of teaching in the faculties;(8)procedure of appointment, emoluments and conditions of service of the Vice-Chancellor and his powers;(9)the manner of appointment and selection of officers other than Vice-Chancellor, and their powers, terms and conditions of service;(10)establishment of pension, provident funds, insurance and other welfare schemes for the benefit of officers, teachers and other employees of a University, and the rules, terms and conditions of such funds or schemes;(11)procedure at meetings of the authorities including the quorum for the transaction of business by them;(12)holding of convocations to confer degrees and diplomas;(13)establishment and abolition of hostels maintained by a University.(14)institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(15)allowances payable to members of the Board of Management;(16)entrance or admission of the students to a University and their enrolment and continuance as such and the conditions and procedure for dropping students from enrolment;(17)fees which may be charged by a University;(18)courses of study to be laid down for all degrees, diplomas and certificates of a University;(19)conditions under which students shall be admitted to the degrees, diplomas or other courses and examination of a University and their eligibility for the award of degrees and diplomas;(20)conditions for conferment of degrees and other academic distinctions;(21)maintenance of discipline among the students of a University;(22)special arrangements, if any, which be made for residence, discipline and teaching of women students and presenting for them special courses of study;(23)conditions of residence of students of a University and the levy of fees for residence in hostels maintained by a University;(24)recognition and managements of hostels not maintained by a University;(25)conditions of service, remunerations and allowances including travelling and daily allowances to be paid to officers, teachers and other persons employed under a University;(26)conditions and mode of appointment and the duties of examining bodies and examiners;(27)conduct of examinations;(28)conditions of registration of graduates and maintenance of register thereof;(29)management of colleges and other institutions founded or maintained by a University;(30)constitution of a Selection Committee for appointment of teachers;(31)duties of teachers of a University;(32)fixation of date on or before which the annual report shall be submitted to the Board of Management;(33)mode of execution of contracts or agreements by or on behalf of a University; and(34)all other matters which by this Act are to be or may be provided for by the Statutes. i
