Section 50 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
50. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters :-(1)the constitution, powers and duties of the authorities of the University;(2)the powers, functions, duties, manner of appointment and terms and conditions of service of the officers, other than the Vice-Chancellor;(3)the designation, manner of appointment and terms and conditions of service of the Teachers of the University and other employees (other than the officers);(4)the conferment and withdrawal of honorary degrees and academic distinctions;(5)the establishment, amalgamation, sub-division and abolition of Faculties;(6)the establishment of Departments of Teaching in the Faculties;(7)the procedure of appointment, emoluments and other conditions of service of the Vice-Chancellor;(8)the institution of pension, provident fund and insurance scheme for the benefit of the employees;(9)the constitution of different authorities and Students' Union;(10)such other matters as are required to be, or may be, prescribed by Statutes.
