Section 38 in Professor Jayashankar Telangana State Agricultural University Act, 1963
38. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the Authorities;(b)the powers, function, duties and conditions of service of the officers other than the Chancellor;(c)the methods of election in respect of the Authorities and the manner of resolving the disputes in respect thereof;(d)the procedure at meetings of such Authorities including the quorum for the transaction of business by them;(e)the designation, manner of appointment, powers and duties of the officers;(f)the classification and manner of appointment of teachers;(g)the holding of convocations to confer degrees and diplomas;(h)the conferment of honorary degrees and academic distinctions;(i)the establishment, amalgamation, sub-division and abolition of Faculties;(j)the establishment of departments of teaching in the Faculties;(k)the establishment and abolition of hostels maintained by the University;(l)the institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(m)the conditions of registration of graduates and the maintenance of register thereof;(n)the entrance or admission of students to the University and their enrollment and continuance as such;(o)the courses of study to be laid down for all degrees and diplomas of the University;(p)the conditions under which students shall be admitted to the degree, diploma or other courses and to the examinations of the University and shall be eligible for the award of degrees and diplomas;(q)the conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;(r)the fees which may be charged by the University connected therewith;(s)the conditions and mode of appointment and the duties of examining bodies and examiners;(t)the conduct of examinations;(u)the conditions of service, remuneration and allowances, including travelling and daily allowances, to be paid to officers, teachers and other persons employed under the University; and(v)all other matters necessary for carrying out all or any of the purposes of the Act.
