Section 40(2) in Kerala University of Health Sciences Act, 2010
(2)Statutes may provide for all or any of the following matters, namely:-(i)the powers and duties of the officers of the University;(ii)the constitution, powers and duties of the authorities of the University not specifically provided for in this Act;(iii)the procedure for the election of members of the Senate, the Governing Council, the Academic Council and other authorities or bodies of the University and all such other matters, relating to these authorities or bodies, as may be necessary or desirable to provide;(iv)conferment of honorary degrees and holding convocation;(v)the establishment and maintenance of the University schools, departments, institutions, constituent colleges, institutions of higher learning, centres for research or specialised studies and hostels;(yi)the principles governing the seniority and service conditions of the employees of the University;(vii)the provision for, disqualifying members of the authorities, bodies or committees of the University;(viii)abolition of University schools, departments or institutions, constituent colleges and centres;(ix)qualifications, recruitment, workload, code of conduct, terms of office, duties and conditions of service including periodic assessment of teachers, officers and other employees of the University and the affiliated colleges except those colleges or institutions maintained by the State or Central Government or a local authority, the provision of pension, gratuity and provident fund, the manner of termination of their services, wherever applicable, as approved by the State Government;(x)application of funds of the University for furtherance of the objectives of the University;(xi)conditions and procedure for the affiliation of colleges or for withdrawing the affiliation of colleges;(xii)the norms for grant of autonomy to University schools, departments or institutions, affiliated colleges and recognised institutions, subject to the approval of the State Government;(xiii)acceptance and management of trusts, bequests, donations, endowments and grants from individuals or organisations;(xiv)provision of reservation of adequate number of posts of teachers, officers and other employees of the University and affiliated colleges, for the members of the Scheduled Castes and Scheduled Tribes and Other Backward Classes in accordance with the Constitutional provisions and policy of the State Government; :(xv)fixing of number of working days, number of actual days of instructions, holidays other than Sundays, vacation and terms in academic year;(xvi)disciplinary action against teachers, officers and other employees of the University, affiliated colleges and recognised institutions, other than the private self-financing colleges not aided by the Government in any form, and the colleges or the institutions managed and maintained by the State Government or Central Government or Local Authorities;(xvii)the taking over or transferring, in public interest, of the management of a college or institution by the University and the conditions for such taking over or transferring, subject to the approval of the State Government;(xviii)award of degrees diplomas, titles, certificates, and other academic distinctions by the University;(xix)the with drawl or cancellation of degrees, diplomas, titles, certificates and other academic distinctions granted by the University;(xx)the maintenance of a register of registered graduates;(xxi)the maintenance of accounts and preparation and passing of the annual budget of the University;(xxii)constitution of Governing bodies for private colleges under unitary management and managing councils for private colleges under corporate management;(xxiii)any matter as may be prescribed by Statues or which is necessary to give effect to the provisions of this Act.
