Section 43 in Atal Medical and Research University, Himachal Pradesh Act, 2017
43. Statutes.
- Subject to the provisions of this Act, the statutes may provide for,-(a)the constitution, functions and powers of the authorities of the University and such other bodies, as may be declared to be the authorities of the University, from time to time;(b)the continuance in office of the members of the said authorities or bodies, filling up of vacancies of members and such other matters relating to other authorities;(c)the conferment of honorary degrees;(d)holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas and 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colleges and institutions;(g)the conditions of affiliation of colleges, and those under which affiliation may be withdrawn;(h)the institution of Emeritus professorships, visiting professorships, fellowships, scholarships, studentships, medals and prizes;(i)the procedure to be followed at meetings of the authorities, including stipulation of quorum for transaction of business, where such stipulations are not already made in this Act;(j)the classification and nomenclature of teachers and other posts of University and its affiliated colleges;(k)the acceptance and management of bequests, donations and endowments; and(l)all other matters, in which statutes are required to be made under this Act.
