Section 24 in Rajasthan Sanskrit University Act, 1998
24. Statutes.
- The Statutes containing such instructions, directions, proceedings or descriptions, subject to and in accordance with the provisions of this Act may be made on all or any of the following subject:-(a)conferment of honorary degrees;(b)holding of convocation to confer degrees;(c)appointments of the officers of the University, their functions and powers;(d)constitution, functions and powers of the institutions, Boards and Committees of the University;(e)establishment and maintenance of the University Department, Colleges, Institutions of research of Specialised studies and hostels;(f)prescribing the fees to be charged by the University for a course of study, determining other activities and admission to its examinations or degrees, diploma or certificate courses;(g)inspection of hostels, colleges and institutions and grant or withdrawal of affiliation, recognition or approval;(h)conditions governing the appointment, duties and remuneration of examiners;(i)acceptance and management of donation, grant, bequest, gifts (movable or immovable), presents and assistance;(j)registration of graduates and maintenance of register of registered graduates;(k)determination of emoluments and service conditions of officers, teachers, clerical and subordinate employees of the University and making provisions of pension, insurance, gratuity and provident fund for their benefit;(l)vacations of the University;(m)constitution of co-ordination committee to consider matters of common interest between the University and other Universities and the State Government;(n)degrees, diplomas and other special degrees to be awarded by the University; and(o)all such other matters on which the action could be taken under the provisions of this Act.
