- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(i)the holding of convocation to confer degrees;(ii)the conferment of honorary degree and academic distinctions;(iii)the constitution, powers and functions of the authorities of the University;(iv)the manner of filling vacancies among members of the authorities;(v)the allowances to be paid to the members of the authorities and committees thereof;(vi)the procedure at meetings of the authorities including the quorum for the transaction of business at such meetings;(vii)the authentication of the orders or decisions of the authorities;(viii)the formation of departments of teaching at the University and its constituent colleges;(ix)the term of office and method of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(x)the qualifications of the teachers and other persons employed in the University [***] [Words 'and affiliated colleges or institutions' omitted by Act No. 24 of 2010, dated 11.6.2010.];(xi)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed in the University;[(xi-a) the powers to be exercised and the duties to be performed by the teachers and other persons employed in the University;] [Inserted by Tamil Nadu Act 21 of 1986.](xii)the institution of pension, gratuity, insurance or provident fund for the benefits of the officers, teachers and other persons employed in the University;(xiii)the institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(xiv)the establishment and maintenance of halls and hostels;(xv)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(xvi)the conditions of registration of graduates and the maintenance of register thereof;[* * *] [Clauses (xvi-a) and (xvi-b) shall be omitted by Act No. 24 of 2010, dated 11.6.2010.](xvii)any other matter which is required to be or may be prescribed by the statutes.
