Section 49 in The SreeNarayanaGuru Open University Act, 2021
49. Statutes.—
Subject to the provisions of this Act, Statutes may provide for all or any of the following matters, namely:—(i)salary, conditions of service, powers and duties of the Vice-Chancellor;(ii)appointment, method of appointment, qualifications, conditions of service, powers and duties of Pro-Vice-Chancellor, Registrar, Head of School of Studies, Finance Officer, Controller of Examinations, Cyber Controller, other officers, teachers, academic employees, non-teaching employees and other employees of the University;(iii)service, discipline, dispute, pension, provident fund and insurance of officers, teachers, academic employees, non-teaching employees and other employees of the University;(iv)constitution, powers and duties of the authorities of the University not expressly provided in this Act;(v)procedure for appointment, selection, nomination and co-option of members of the authorities, bodies or various councils of the University and all such other matters, related to these authorities, bodies or various councils, as may be necessary or desirable;(vi)manner of filling vacancies among members of any authorities, bodies or various councils unless otherwise specified in this Act;(vii)provisions for disqualifying members of the authorities, bodies or various councils of the University;(viii)recognition, suspension and cancellation of academic institutions;(ix)manner of awarding certificates, diplomas, degrees, post graduate degrees, titles, research degrees and other academic distinctions and for conducting convocation;(x)any matter as may be prescribed by Statutes or which is necessary to give effect to the provisions of this Act.
