Section 14 in Islamic University of Science and Technology, Kashmir Act, 2005
14. Statutes.
- Subject to the provisions of the Act, the Statutes may provide for all or any of the following matters, namely : -(a)the constitution, powers and duties of the authorities and other bodies of the University except the Board, the qualifications and disqualifications for membership of such authorities and other bodies, appointment and removal of members thereof and other matters connected therewith ;(b)the appointment, powers and duties of the officers of the University ;(c)the appointment, powers and conditions of services and powers and duties of the employees of the University ;(d)the terms and conditions under which institutions may be associated with the University ;(e)the administration of the University, the establishment and abolition of the colleges, institutions and halls, the grant and withdrawal of recognition to institutions, the institutions of Fellowships, Awards and the like, the conferment of degrees and other academic distinctions and the grant of diplomas and certificates ;(f)the giving of religious instruction ; and(g)any other matter which is necessary for the proper and effective management and conduct of the affairs of the University and which by the Act is to be or may be provided by the Statutes.
