Section 41(2) in Indian Institute of Teacher Education, Gujarat Act, 2010
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for ail or any of the following matters, namely(i)the pay, allowances, emoluments and other terms and conditions of service of the Vice-Chancellor under subsection (3) of section 13;(ii)to lay down a standard code for recruitment and conditions of service of academic and non-academic staff of the University under sub-section (3) of section 35;(iii)such other post for which standing committee of the University shall make selection under sub-section (1) of section 37;(iv)the terms and conditions, the tenure of service and salary, allowances, perks and other facilities of the members of the standing committee under sub-section (5) of section 37;
