- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :-(i)the constitution, powers and duties of authorities of the University;(ii)the manner of election or appointment and term of office of the members of the authorities referred to in clause (i)T including the continuance or retirement in the office of the first members, and filling of vacancies of members and all other matters relating to those bodies for which it may be necessary or desirable to provide;(iii)allowances payable to the members of the Board;(iv)emoluments and conditions of service of the Vice-Chancellor and his powers;(v)appointment of Comptroller, Registrar, Dean of Faculties, Director of Research Services, Director of Extension Services, Director of Instructions and Student Welfare and other officers of the University, their powers and duties and the emolument, terms and conditions of their service;(vi)the contribution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the University;(vii)the holding of convocation to confer degrees;(viii)conferment of honorary degrees and other academic distinctions;(ix)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(x)the establishment, amalgamation, sub-division and abolition of Faculties;(xi)the establishment and abolition of departments of teaching in Faculties;(xii)the establishment and abolition of hostels maintained by the University;(xiii)qualifications, classification and mode of appointment of teachers of the University;(xiv)the administration of endowments, and the institution and conditions of award of fellowships, scholarships, studentships, exhibitions, bursaries, medals, prizes/ and other award;(xv)the maintenance of a register of registered graduates;(xvi)the admission of students of the University and their enrollment and continuance, as such;(xvii)the fees that may be charged by the University for any purpose;(xviii)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(xix)the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualifications- for the same, and the steps to be taken relating, to the granting and obtaining of the same;(xx)laying down conditions for conferral of degrees and other academic distinctions for research;(xxi)the maintenance of discipline among the students of the University;(xxii)the conditions of residence of the students of the University and the levy of fees for residence in hostels;(xxii)the recognition and management of hostels not maintained by the University;(xxiv)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students, and prescribing for them special courses of study;(xxv)the management of colleges and other institutions founded or maintained by the University;(xxvi)constitution of a Selection Committee for appointment of teachers; (xxvii) number, qualifications and conditions of appointment including pay scales and other emoluments of teachers of the University;(xxviii)the duties of teachers of the University;(xxix)the date on or before which the annual report shall be submitted to the Board;(xxx)the mode of execution of contracts or agreements by or on behalf of the University;(xxxi)all other matters which by this Act are to be or may be provided for by the Statutes.
