Section 25 in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006
25. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and staff as given below :(a)The constitutions powers and functions of the authorities and other bodies of the University not specified in the Act, as may be constituted from time to time;(b)The operation of the endowment of fund, the general fund and development fund;(c)The terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance Officer and their powers and functions;(d)The mode of recruitment and the conditions of service of the other officers, teachers and employees of the University;(e)The procedure for resolving disputes between he University and its officers, faculty members employees and students;(f)Creation, abolition or restructuring of departments and faculties;(g)The manner of co-operation with other Universities or institutions of higher learning;(h)The procedure for conferment of honorary degrees;(i)Provisions regarding grant of freeships and scholarships;(j)Number of seats in different courses of studies and the procedure of admission of students to such courses;(k)The fee chargeable from students for various courses of studies;(l)Institution of fellowships scholarships studentships, freeships medals and prizes;(m)Procedure for creation and abolition of posts; and(n)Other matters which may be prescribed.
