- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a). the powers and duties of the officers of the University, not specifically provided for in this Act;(b). the constitution, powers and duties of the authorities of the University, not specifically provided for in this Act;(c). the procedure for election of members of the Senate, [xxxxxx] the Academic Council and other authorities of the University and all such other matters relating to these bodies, as may be necessary or desirable to provide;(cc). the procedure for selection and method of appointment, conditions of service, powers and duties of teachers of the University and non-teaching staff.(d). the award of degrees, diplomas, titles, certificates, and other academic distinctions by the University;(e). the withdrawal of cancellation of degrees, diplomas, titles, certificates and other academic distinctions;(f). the maintenance of a register of registered graduates;(g). the holding of convocations to confer degrees;(h). the conditions and procedure for affiliation of colleges;(i). the conferment of honorary degrees;(j)the maintenance of the accounts and the preparation and passing of the annual budget of the University;(k)the procedure for disciplinary action against the employees and the manner of termination of service of such employees;(l)the procedure for arbitration in case of dispute between employees or students of the University;(m). the procedure for appeal to the Syndicate by any employee or student against the action of any officer or authority of the University;(n). the constitution of grievance committee for the employees and students and the terms of reference to be made to it by them;(o). the principles governing seniority of service of employees;(p). the participation of the students and research scholars in the affairs of the University;(q). the establishment and abolition of Faculties, Department, hostel etc.;(r). the delegation of powers vested in the various authorities and officers of the University;(s). the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(t). all other matters which by this Act are to be or may be, prescribed by Statutes.
