Section 37 in The Netaji Subhas Open University Act, 1997
37. Statutes.
- Subject to the provisions of this Act, the Executive Council shall have the power to make Statutes for all or any of the following matters:-(a)the manner of appointment of the Vice-Chancellor, the term of his appointment, the emoluments and other conditions of his service and the powers and functions that may be exercised and performed by him so far as these have not been provided in the Act;(b)the manner of appointment of the Directors, the Registrar, the Finance Officer and other officers, the emoluments and other conditions of their service and the powers and functions that may be exercised and performed by each of them;(c)the constitution of the Executive Council and other authorities of the University, the terms of office of the members of such authorities and the powers and functions that may be exercised and performed by such authorities;(d)the appointment of Teachers and other employees of the University, their emoluments and other conditions of service and qualifications for their appointment;(e)the pension or provident fund for the benefit of the employees of the University;(f)the principles governing the seniority of service of the employees of the University;(g)the procedure in relation to any appeal or application for review by any employee or student of the University against the action of any officer or authority of the University, including the time within which such appeal or application for review shall be preferred or made;(h)the procedure for the settlement of disputes between the employees or students of the University and the University;(i)the co-ordination and determination of standards of education of the University and distance education systems the allocation and disbursement of grants to Regional Centres and Study Centres, and co-ordination between the University and other universities and institutions;(j)the conditions required to be fulfilled by a Study Centre for admission to the privileges of the University;(k)the rules and procedure for election to the Executive Council and other authorities or bodies of the University;(l)all other matters which under this Act are required to be or may be prescribed by Statutes.
