Section 41 in The Assam Agricultural University Act, 1968
41. The Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :(1)The constitutions, powers and duties of the authorities ;(2)the powers, functions, duties manner of appointment and conditions of service of the officers other than the Chancellor ;(3)The designation, manner and appointment, powers and duties of officers ;(4)The classification and manner of appointment of teachers and other non-teaching staff;(5)The conferment and withdrawal of honorary degrees and academic distinction;(6)The establishment, amalgamation, sub-division and abolition of faculties ;(7)The establishment of department of teaching in the faculties ;(8)The salaries and emoluments, allowances and other conditions of service of the Registrar, the Comptroller, the Director of Physical Plant, the Librarians, the Director of Post-Graduate Studies, the Directors and the Associate Directors of Research and Extension and the Dean of Student Welfare ;(9)The manner of opponent and selection of officers other than the Vice-Chancellor and their powers and their terms and conditions of service;(10)The establishment of a pension or provident fund and other insurance scheme for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such funds;(11)All other matters required to be prescribed under this Act.
