Section 33 in Rajiv Gandhi University of Health Sciences Act, 1994
33. Statutes.
(1)Subject to the provisions of this Act, the Statutes may provide for the following matters, namely :-(a)the constitution, functions and powers of the authorities of the University and such other bodies as may be declared to be authorities of the University from time to time;(b)the election and continuance in office of the members of the said authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities or bodies;(c)the conferment of honorary degrees;(d)holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of Faculties departments, hostels, colleges and institutions;(g)the conditions of affiliation of colleges, and those under which affiliations may be withdrawn;(h)institution of fellowships, scholarships, studentships, medals, prizes, etc;(i)the procedure of election to the authorities and the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business, where such stipulations are not already made in this Act;(j)the classification of teachers of the University and in affiliated colleges;(k)acceptance and management of the bequests, donations and endowments;(l)registration of graduates and maintenance of a register of registered Graduates of different classes;(m)all other matters, in which under this Act, Statutes are required to be made.(2)The Statutes shall provide that certain posts in the University shall be reserved for those belonging to Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in accordance with State policy from time to time.
