Section 30 in Madurai-Kamaraj University Act, 1965
30. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely-(a)the constitution or reconstitution, powers and duties of the authorities of the University;(b)the conditions of recommendation by the Senate of areas to be recognised by the Government as University Centres;(c)the conditions of recognition of approved colleges and of affiliation to the University of affiliated colleges;(cc)[ the manner in which and the conditions subject to which a college may be designated as an autonomous college or the designation of such college may be cancelled and the matters incidental to the administration of autonomous colleges including the constitution or reconstitution, powers and duties of academic council, staff council, boards of studies and boards of examiners;] [This clause was inserted by section 6 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of1978).](d)the institution and maintenance of University colleges and laboratories and hostels;(e)the powers, duties and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(f)the holding of convocations to confer degrees;(g)the conferment of honorary degrees;(h)the administration of endowments and the institution and conditions of award of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(i)the classification and the mode of appointment of the teachers of the University;(j)the institution of pension, gratuity or provident fund for the benefit of the teachers of the University or its servants;(k)the maintenance of a register of registered graduates; and(l)all other matters which by this Act may be prescribed by the statutes.
