Section 28 in Potti Sreeramulu Telugu University Act, 1985
28. Statutes.
- Subject to the provisions of this Act, the Executive Council shall have power to make Statutes for all or any of the following matters, namely:-(i)the holding of convocation to confer degrees;(ii)the conferment of honorary degrees and academic distinctions;(iii)the constitution, powers and functions of the authorities of the University;(iv)the manner of filling vacancies among members of the authorities;(v)the allowances to be paid to the members of the authorities and committees thereof;(vi)the procedure at meetings of the authorities including the quorum for the transaction of business at such meetings;(vii)the authentication of the orders or decisions of the authorities;(viii)the formation of departments of teaching and research at the University;(ix)the term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and Vice-Chancellor;(x)the qualifications of the teachers and other persons employed by the University;(xi)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;(xii)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;(xiii)the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals, incentives and prizes and the conditions of award thereof;(xiv)the establishment and maintenance of halls and hostels;(xv)the conditions for residence of students of the University in the halls and hostels maintained by the University and the levy of fees and other charges for such residence;(xvi)the delegation of powers vested in the authorities or officers of the University;(xvii)the admission of the students to the University;(xviii)the conditions of recognition of hostels not maintained by the University;(xix)the conditions and mode of appointment and duties of examining bodies and examiners;(xx)the maintenance of discipline among the students of the University;(xxi)the fees to be charged for teaching, research and training;(xxii)the procedure for arbitration in case of dispute between employees or students of the University;(xxiii)the procedure for appeals to the Executive Council by students against the action of any officer or authority of the University;(xxiv)the constitution, terms and reference of the grievances committee for the employees and students of the University;(xxv)the participation of students and research scholars in the affairs of the University;(xxvi)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University; and(xxvii)any other matter which is required to be or may be prescribed by the Statutes.
