(6)to provide for affiliated colleges, other than Government Colleges-(a)the constitution, powers and functions of their Governing Bodies; and(b)for the Colleges other than the Government Colleges and the private colleges, with the approval of the State Government-(i)the terms and conditions of service and emoluments for posts of Principals, Teachers and such other employees as it may deem fit;(ii)the rules for Provident Funds; and(iii)the duties and responsibilities of the Principal, Teachers and any other employee as deem fit and disciplinary actions and punishment for negligence or violations thereof;
