Section 32 in Tamil Nadu Music and Fine Arts University Act, 2013
32. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely : -(1)the holding of convocation to confer degrees;(2)the conferment of honorary degrees and academic distinctions;(3)the constitution, powers and functions of the authorities of the University;(4)the manner of filling vacancies among members of the authorities of the University;(5)the allowances to be paid to the members of the authorities and committees thereof;(6)the authentication of the orders or decisions of the authorities;(7)the condition of recognition of approved institution and of affiliation to the University of affiliated colleges;(8)the procedure at meetings of authorities including the quorum for the transaction of business at such meetings;(9)the formation of departments of music and fine arts at the affiliated colleges;(10)the terms of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(11)the qualifications of the teachers and other persons employed by the University;(12)the classifications, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;(13)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the University;(14)the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(15)the establishment and maintenance of halls and hostels;(16)the conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(17)the delegation of powers vested in the authorities or officers of the University;(18)admission of students to the University;(19)the conditions and mode of appointment and duties of examining bodies and examiners;(20)the conditions of maintenance of the discipline among the students of the University;(21)the fees to be charged for research; and(22)any other matter which is required to be or may be prescribed by the statutes.
