Section 42 in Gujarat Organic Agricultural University Act, 2017
42. Statutes.
- Subject to the provisions of this Act, the Statutes of the University may provide for any matter connected with the affairs of the University and shall, without prejudice to the generality, provide for the following matters in particular, namely:-(i)constitution, powers and duties of the authorities;(ii)creation, composition and functions of the other Bodies or Committees necessary or desirable for improving the academic life of the University;(iii)designations, powers, functions, duties, manner of appointment and selections, emoluments, and terms and conditions of service of the officers other than the Chancellor and the Vice-Chancellor;(iv)classification, designation, qualifications and manner of appointment, emoluments, terms and conditions of services and duties of teachers and non-teaching staff of the University;(v)terms and conditions of service of the Vice-Chancellor;(vi)establishment, amalgamation, sub-division or abolition of faculties, departments, research stations, centres or other units of the University;(vii)establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and rules, terms and conditions of such schemes;(viii)holding of convocations to confer degrees and diplomas;(ix)conferment and withdrawal of honorary degrees and academic distinctions;(x)conditions of service, remunerations and allowances including traveling and daily allowances to be paid to officers, teachers and other persons employed under the University;(xi)conditions and mode of appointment and the duties of examining bodies and examiners;(xii)management of colleges, centres, divisions, departments, regional stations, COIs, KVKs and other institutions funded or maintained by the University;(xiii)constitution of Selection Committee for appointment of teachers and other staff;(xiv)all other matters which are required under this Act to be provided by the Statutes.
