Section 27 in Swami Rama Himalayan University Act, 2012
27. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any matter relating to the University and staff, as follows:-(a)Transaction of business of the Authorities of the University and the composition of bodies not specified in this Act;(b)The operation of the permanent endowment fund, the general fund and the development fund;(c)Appointment of the Chancellor, his powers and functions;(d)Terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance Officer and their powers and functions;(e)Mode of Recruitment and the conditions of service of the other officers, faculty members and employees of the University;(f)Resolving of disputes between the University and its officers, faculty members, employees and students;(g)Disciplinary action against employees of the University;(h)Disciplinary action against students of the University;(i)Creation, abolition or restructuring of departments and faculties;(j)Manner of co-operation with other Universities or institutions of higher education;(k)Conferment of honorary degrees;(l)Grant of free-ships and scholarships;(m)Number of seats in different courses of studies and the procedure for admission of students to such courses including reservation of seats for students of Uttarakhand;(n)Institution of fellowships, scholarships, studentships, free-ships, medals and prizes;(o)Creation and abolition of posts; and(p)Other matters which may be prescribed.
