(1)The Governing Body may, from time to time, make statutes or may amend or repeal the same.(2)The statute or any amendment made therein or repeal thereof, shall require the approval of the Chancellor.(3)Subject to the provisions of this Act, the statutes may provide for the following matters, namely :-(i)the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time ;(ii)the terms and conditions of appointment of the Vice- Chancellor and his powers and functions ;(iii)the manner, terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions ;(iv)the manner, terms and conditions of appointment of other officers and teachers and their powers and functions ;(v)the terms and conditions of service of the employees of the University ;(vi)the procedure for arbitration in case of dispute between University, officers, teachers, employees and students(vii)the conferment of honorary degrees ;(viii)the exemption of students from payment of tuition-fee and for awarding them scholarships and fellowships ;(ix)the policy of admissions, including regulation of reservation of seats ;(x)the number of seats in different courses ; and(xi)all other matters for which statutes are required to be made under this Act.(4)After the approval of the Chancellor, the statutes of the University shall be submitted to the State Government for its approval.(5)The State Government shall consider the statutes submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and return the statutes to the University.(6)The University shall, with the approval of the Governing Body, communicate its concurrence to the statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons therefor.(7)After the statutes are finally approved by the State Government, these shall be published in the Official Gazette of the University.(8)The statutes so made, shall not be amended without the approval of the State Government.
