Section 36 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
36. Statute.
- Subject to the provisions of this Act and the rules made thereunder the Statute may provide for all or any of the following matters, namely : -(I)the constitution, powers and duties of such bodies as may be deemed necessary to constitute from time to time;(II)the manner of election or appointment and the term of officers or the members of the bodies in section (2) including the continuance in the office of the first members and filling of the vacancies of members and all other matters relating to those bodies;(III)emoluments and other terms and conditions of service of Kulpati, his powers and duties;(IV)the term of office, conditions of Service and emoluments of Kuladhi Sachiv and his powers and duties;(V)powers and duties of Registrar and other officers and employees of the University and the conditions of their service;(VI)to make provision for pension, provident fund, establishment of insurance scheme, gratuity and other benefit for the employees of the University;(VII)holding of convocation to confer degrees;(VIII)conferment of honorary degrees;(IX)withdrawal of degrees, diplomas, certificates and other academic distinctions;(X)establishment and abolition of faculties, hostels, teaching departments, schools of studies, Colleges and Polytechnics maintained by the University;(XI)conditions under which Colleges may be admitted to the privileges of the University and withdrawal of such privileges;(XII)extent of the autonomy which the teaching departments of the University, school of studies or Colleges or Polytechnics may have and the matters in relation to which such autonomy may be exercised;(XIII)qualifications of Professors, Readers, Lecturers and other teachers in affiliated Colleges and recognised institutions;(XIV)administration of endowments, and the institution of fellowships, scholarship, studentship's, exhibitions, bursaries, medals, prizes and other awards;(XV)emoluments and terms and conditions of service for the benefits of officers and teachers of the university payable from the university fund;(XVI)mode of determining seniority for the purpose of this Act;(XVII)maintenance of a register of registered graduates;(XVIII)establishment and constitution of Bureau for publications; and(XIX)all other matters which, by this Act, arc to be provided for by Statute.
