Section 32 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020

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for any matter relating to the University and staff, as given below, namely:-

(i)the procedure for transaction of business of the Authorities of the University

and the composition of bodies not specified in this Act;

(ii)subject to section 5 and 47 the operation of the permanent statutory

endowment fund, University endowment fund, the general fund and the developmentfund;

(iii)the terms and conditions of appointment of the Vice-Chancellor, the

Registrar 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 University subject to rules if any made by theState Government;

(v)the procedure for resolving disputes between the University and its officers,

Faculty members, employees and students;

(vi)creation, abolition or restructuring of departments and faculties;

(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)policies in respect of seats in different courses of studies and the procedure

of admission of students to such courses;

(xi)policy relating to the fee chargeable from students for various courses of

studies;

(xii)institution of fellowships, scholarships, studentships, free ships, medals and

prizes; and

(xiii)any other matters which may be decided by the Board of Governors or

required to be provided by statutes under this Act.

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