Section 32 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
32. Statutes.
Subject to the provisions of this Act, the Statute may provide for any matter relating to the Institute and staff, as decided by the Board of Management with approval of the Board of Governors. The Statutes may pertain to the following matters, namely:-(i)the procedure for transaction of business of the Authorities of the Institute and the composition of bodies not specified in this Act;(ii)the operation of the permanent statutory endowment fund, Institute endowment fund, the general fund and the development fund;(iii)the terms and conditions of appointment of the Director, COO&R, and the Finance Officer and their powers and functions;(iv)the mode of recruitment and the terms and conditions of service of the other officers, Teachers and employees of the Institute;(v)the procedure for resolving disputes between the Institute and its officers, Faculty members, employees and students;(vi)creation, abolition or restructuring of schools and centers;(vii)The manner of co-operation with other Universities or institutions of higher learning;(viii)the procedure for conferment of honorary degrees;(ix)provisions regarding grant of free ships and scholarships;(x)number of seats in different courses of studies and the procedure of admission of students to such courses;(xi)the fee chargeable from students for various courses of studies not prohibited by any law from time being in force;(xii)institution of fellowships, scholarships, studentships, free ships, medals and prizes;(xiii)procedure for creation and abolition of posts;(xiv)to specify the tenure of various authorities of the Institute(xv)other matters which may be specified.
