- Subject to the provisions of this Act, the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] shall have power to make Statutes for all or any of the following matters, namely:-(a)the constitution, powers and duties of the Authorities of the University;(b)the powers, duties and conditions of service of the officers of the University other than the Chancellor and Vice-chancellor;(c)the methods of nomination to the Authorities of the University and save as otherwise provided, the procedure at meetings of such authorities including the quorum for the transaction of business by them;(d)the condition of affiliation or recognition of colleges and institutions;(e)the holding of convocations to confer degrees;(f)the institution of pension, insurance or provident fund for the benefit of the officers, teachers and other employees of the University;(g)the maintenance of a register of Registered Graduates;(h)the institution and maintenance of University and constituent colleges, libraries, laboratories and hostels;(i)the administration of endowments and the institution and conditions of award of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes; and(j)all matters which by this Act may be prescribed by Statutes.
