Section 40 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
40. Statutes.
- Subject to the provisions of this Adhiniyam, the statutes may provide for all or any of the following matters, namely : -(i)The conditions under which the research in the Vishwavidyalaya may be carried on;(ii)the manner in which and the conditions under which the honorary degrees and other distinctions may be conferred;(iii)the fixation, payment and receipt of fees and other charges;(iv)the prescription of academic qualifications and standards for admission to the Vishwavidyalaya;(v)the terms and conditions subject to which the Registrar may be appointed and his powers, functions and duties;(vi)the terms and conditions subject to which the Finance Officer may be appointed and his powers, functions and duties;(vii)the terms and conditions subject to which the Directors may be appointed and their powers and duties;(viii)the daily and travelling allowances to be paid to the members of the Executive Council, Academic Council and other authorities of the Vishwavidyalaya and the Committees thereof;(ix)the assignment of subjects of study for each faculty;(x)the constitution, powers and functions of Faculties;(xi)the constitution, powers and functions of the Board of Studies;(xii)the constitution, powers and functions of the other authorities of the Vishwavidyalaya;(xiii)the manner in which the Dean of each faculty may be appointed;(xiv)the establishment and management of the funds and moneys of the Vishwavidyalaya;(xv)the manner of publication of the accounts audited;(xvi)the period for which and the manner in which the instruction, teaching and training and holding examinations shall be conducted for the students referred to in sub-section (b) of Section 42; and(xvii)any other matter which is required to be or may be prescribed.
