Section 41 in Sri Venkateswara Veterinary University, Act, 2005
41. Statues.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the Authorities;(b)the powers, functions, duties and conditions of service of Officers other than the Chancellor;(c)the methods of appointment or nomination in respect of the Authorities and the manner of resolving the disputes in respect thereof ;(d)The procedure at meeting of such Authorities including the quorum for the transaction of business by them;(e)The designation, manner of appointment, powers and duties of the officers;(f)The qualification and manner of appointment of teachers and non teaching and other staff members;(g)The holding of convocations of confer degrees, diplomas and certificates;(h)The conferment of honorary degrees and academic distinctions;(i)The establishment, amalgamation, sub-division and abolition of faculties;(j)The establishment and abolition of departments of teaching in the faculties;(k)The establishment and abolition of hostels maintained by the University;(l)The institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(m)The conditions of registration of graduates and the maintenance of register thereof;(n)The admission of students to the University and their enrollment and continuance as such;(o)The courses of study to be laid down for all degrees, diplomas and certificates of the University;(p)The conditions under which students shall be admitted to the degree, diploma or other courses and to the examinations of the University and be eligible for the award of degrees, diplomas and certificates. The fees to be charged for admission to the examination, degrees, diplomas and certificates of the University;(q)The conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;(r)The fees to be charges for courses of study provided by the University;(s)The conditions and mode of appointment and the duties of examining bodies and examiners;(t)The conduct of examinations;(u)The conditions of service, remuneration and allowances, including traveling and daily allowances, to be paid to officers teachers and other persons employed under the University; and(v)All other matters necessary for carrying out all or any of the purposes of the Act.
