- 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 Senate, the Syndicate, the Academic Council and such other bodies as may be deemed necessary to constitute from time to time;(b)the appointment, powers and duties of the officers of the University;(c)the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers the other employees of the University;(d)the conferment of honorary degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment and abolition of faculties, departments, halls, hostels, colleges and institutions;(g)the conditions under which colleges and other institutions may be admitted to the privileges of the University and the withdrawal of such privileges;(h)the institution of fellowships, scholarships, studentship, exhibitions; medals and prizes; and(i)all other matters which by this Act are or may be provided for by the Statutes.
