Section 43(2) in The Gujarat Technological University Act, 2007
(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely:-(i)the summoning and holding of meetings of the authorities of the University, other than the first meeting of the Board and the quorum and conduct of business at such meeting;(ii)the powers and functions to be exercised and discharged by the Vice-Chancellor and the Chairman;(iii)the constitution, powers and duties of the authorities, bodies and other committee of the University, the qualifications and disqualifications for membership of such authorities, term of office of the membership, appointment and the removal of members thereof and other matters connected therewith;(iv)the procedure to be followed by the Board and any committee or the other body constituted under this Act or by the regulations in the conduct of the business, exercise of the powers and discharge of its functions;(v)the procedure and the criteria to be followed in establishment of courses of study and admission of students;(vi)the procedure to be followed for enforcing discipline in the University;(vii)the management of the properties of the University;(viii)the diploma, the degree, the certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellations of any such degrees, diplomas, certificates and other academic distinctions and titles and the requirements thereof;(ix)the conduct of examination including the term of office and appointment of examiners;(x)the creation of the posts of Directors, Professors, Assistant Professors, Readers, Lecturers or equivalent academic designations or posts, officers and employees of the University; and the appointment of persons to such posts including the qualifications requisite therefor;(xi)the fees and other charges, which may be paid to the University for the courses, training, facilities and services provided by it;(xii)the manner and conditions for constitutions of insurance, pensions and provident funds and such other schemes for the benefits of officers, teachers, and employees of the University;(xiii)the terms and conditions for associations of the University with other institutions;(xiv)the preparation of budget estimates and maintenance of accounts;(xv)the mode of executing of contracts or agreements by or on behalf of the University;(xvi)the classification and procedure for appointment of officers, employees and staff of the University;(xvii)the terms and tenure of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Vice-Chancellor, Director, other officers, teachers and employees of the University;(xviii)the terms and conditions governing deputation of teachers, officers, employees of the University;(xix)the power and duties of Vice-Chancellor, Director and other officers, teachers and employees of the University;(xx)the terms and conditions governing fellowships, scholarships, stipends, metals and prizes;(xxi)the authentication of the orders and the decisions of the Board;(xxii)the matter relating to hostels and halls of residence and housing for faculty, officers and employees of the University and guest house including the disciplinary control therein; and(xxiii)all matters which by this Act are to be or may be prescribed.
