Section 29 in Himalayan Garhwal University Act, 2016
29. Statutes.
- Subject to the provisions of this Ordinance, the statutes may provide for any matter relating to the University and staff, as following:-(a)Transaction of business of the Authorities of the University and procedure of constitution of such units, which is not specified in this Ordinance;(b)The operation of the permanent endowment fund, the general fund and the development fund;(c)The terms and conditions of appointment of the Vice-Chancellor, Pro Vice-Chancellor, Registrar, Sub Registrar and the Finance Officer and their powers and functions;(d)The mode of recruitment and the conditions of service of the other officers, teachers and employees of the University;(e)resolving disputes between the University and its officers, faculty members, employees and students;(f)creation, abolition or restructuring of departments and faculties;(g)the manner of co-operation and collaboration with other Universities including foreign University or institutions of higher learning;(h)conferment of honorary degrees;(i)grant of free ships and scholarships;(j)number of seats in different courses of studies and the procedure of admission of students to such courses including reservation of seats for permanent resident of Uttarakhand;(k)the fee chargeable from students for various courses of studies;(l)institution of fellowships, scholarships, studentships, free ships, medals and prizes;(m)creation and abolition of posts;(n)disciplinary action against students/ employee of the University;(o)other matters which may be prescribed and deemed necessary for framing of the Statutes.(p)The power and functions of Chancellor;
