Section 26 in The Footwear Design and Development Institute Act, 2017
26. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the formation of departments of teaching, centre of research, establishment of workshops, laboratories, studios;(b)the institution of fellowships, scholarships, exhibitions, medals and prizes;(c)the classification, term of office, qualification, the method of appointment and the determination of the terms and conditions of service of officers, teachers and other staff of the Institute;(d)the reservation of posts for the Scheduled Castes, the Scheduled Tribes and other backward categories of person as may be determined by the Central Government;(e)the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute;(f)the constitution, powers and duties of the authorities of the Institute;(g)the manner of filling up of vacancies among members of the Governing Council;(h)the authentication of the orders and decisions of the Governing Council;(i)the meetings of the Governing Council, Senate or any Committee, the quorum at such meetings and the procedure to be followed in the conduct of their business;(j)conferment of honorary degree;(k)the establishment and maintenance of halls and hostels;(l)the conditions of residence of students of the Institute and the levying of the fees for residence in the halls and hostels and other charges; and(m)any other matter which by this Act is to be or may be specified by the Statutes.
