Section 31(5) in University of Heatlh Sciences, Karnal Act, 2016
(5)Subject to the provisions of this Act, the Statutes may provide for all or any of following matters, namely:-(a)the constitution, functions and powers of the authorities and other bodies of University, as may be constituted from time to time;(b)the continuance in office of the members of the said authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities;(c)the conferment of honorary degrees;(d)the holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of Faculties, Departments, hostels, affiliated colleges and institutions;(g)the conditions of affiliation of colleges and institutions and those under which affiliation may be withdrawn;(h)the institution of Emeritus Professorship, Visiting Professorship, fellowship, scholarship, studentship, travel bursaries, medals and prizes, chairs etc;(i)the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business; where such stipulations are not already made in this Act;(j)the classification, mode of appointment, powers, duties and nomenclature of teachers and other posts of University, Kalpana Chawla Government Medical College, Karnal and other constituent institutions;(k)the acceptance and management of bequests, donations and endowments;(l)all other matters, which by this Act are to be or may be provided for by the Statutes.
