- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely.-(i)conferment of honorary degrees;(ii)holding of convocations to confer degrees;(iii)powers and duties of the officers of the University;(iv)constitution, powers and duties of the authorities of the University save as provided in this Act;(v)institution and maintenance by the University of departments, institutes of research or specialized studies and hostels;(vi)acceptance and management of bequests, donations and endowments;(vii)registration of graduates and maintenance of a register of registered graduates;(viii)procedure at meetings of the authorities of the University and for the transaction of their business;(ix)qualifications of professors, readers, lecturers and teachers in affiliated colleges and recognized institutions;(ixa)[ the maximum number of students to be admitted in a college;] [Clause (ixa) was inserted by Gujarat 6 of 1973, section 23.](x)all matters which by this Act are to be or may be prescribed by the Statutes;
