Section 32 in Mother Teresa Women's University Act, 1984
32. Statutes:-
Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(i)the holding of convocation to confer degrees;(ii)the conferment of honorary degrees and academic distinctions;(iii)the constitution, powers and functions of the authorities of the University;(iv)the matter of filling vacancies among members of the authorities;(v)the allowances to be paid to the members of the authorities and committees thereof(vi)the procedure at meeting of the authorities including the quorum for the transactions of business at such meetings;(vii)the authentication of the orders or decision of the authorities;(viii)the formation of departments of research at the University;(ix)the term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(x)the qualifications of the teachers and other persons employed by the University;(xi)the classification, the method of appointment and determination of the terms and conditions of service of teachers and other persons employed by the University;(xii)the institution of pension, gratuity, insurance or provident fund for the benefits of the officers teachers and other persons employed by the University;(xiii)the institution of fellowships, travelling fellowships scholarship, studentship, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(xiv)the establishment and maintenance of halls and hostels;(xv)the conditions of residence of students of the University in the halls and hostels maintained by the University and the levy of fees and other charges for such residence;(xvi)the delegation of powers vested in the authorities or officers of the University ;(xvii)the admission of the students to the University;(xviii)the conditions of recognition of hostels not maintained by the University;(xix)The conditions and mode of appointment and duties of examining bodies and examiners;(xx)The maintenance of discipline among the students of the University;(xxi)The fees to be charged for research; and(xxii)any other matter which is required to be or may be prescribed by the statutes.
