Section 24 in The Lovely Professional University Act, 2005
24. Power to make Statutes.
(1)The Governing Council may, from time to time, make Statutes or may amend or repeal the same.(2)Every Statute or any amendment or repeal thereof, shall require the approval of the Chancellor and it shall come into force on the date of its approval or on such date, as the Chancellor may specify.(3)Subject to the provisions of this Act, the Statutes may provide for the following matters, namely :-(a)the constitution, powers, functions and duties of the University and such other bodies, as may be declared to be the authorities of the University from time to time;(b)the continuance in office of the members of the aforesaid authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities or bodies;(c)the conferment of degrees and honorary degrees and grant of diplomas, certificates, grades and awards;(d)holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of faculties, departments, hostels, colleges and institutions;(g)the conditions of affiliation of institutions with the University and those under which affiliation may be withdrawn;(h)the institution of Emeritus Professorships, Visiting Professorships, fellowships, scholarships, studentships, medals and prizes;(i)the classification and nomenclature of teachers and other posts of the University and its affiliated institutions;(j)the acceptance and management of bequests, donations and endowments; and(k)all other matters, for which Statutes are required to be made under this Act.(4)Until the Statutes are made by the Governing Council, the University may borrow the Statutes made by any other University to which it may deem appropriate.
