Section 45 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
45. Statutes.- Subject to the provision 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 of the University notspecially provided for in this Act;(b)the powers and duties of the officers of the University not Specifically providedfor in this Act;(c)the procedure for election of members of the General Council and otherAuthorities of the University and all such other matters relating to those bodies as may benecessary or desirable to provide;(d)award of degrees , Diplomas,Titles, Certificates and other academic distinctionby the University.(e)the withdrawal or cancellation of Degrees , Diplomas , Titles, Certificates andother academic distinctions;(f)the holding of convocations to confer Degrees;(g)the conferment and withdrawal of Honorary Degrees;(h)the salary and other conditions of services of the Pro – Vice Chancellor(i)the classification and manner of appointment of teachers and non- teachingstaff;(j)the establishment, amalgamation, subdivision and abolition of faculties;(k)functioning of chairs;(l)the maintenance of the accounts and the preparation and passing of the annualbudget of the University:(m)all other matters which by thisAct are to be or may be prescribed by Statutes.
