Section 30 in Tamil Nadu Teachers Education University Act, 2008
30. Statutes.
Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(1)The holding of convocation to confer degrees;(2)The conferment of honorary degrees and academic distinctions;(3)The constitution, powers and functions of the authorities of the University;(4)The manner of filling vacancies among members of the authorities;(5)The allowances to be paid to the members of the authorities and committees thereof;(6)The procedure at meetings of authorities including the quorum for the transaction of business at such meetings;(7)The authentication of the orders or decisions of the authorities;(8)The formation of departments of teaching at the affiliated colleges;(9)The term of office and methods of appointment and conditions of service of the officers of the University other than the Chancellor and the Pro-Chancellor;(10)The qualifications of the persons employed by the University;(11)The classifications, the method of appointment and determination of the terms and conditions of service of persons employed by the University;(12)The institution of pension, gratuity, insurance or provident fund for the benefit of the persons employed by the University;(13)The institution of fellowships, traveling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(14)The establishment and maintenance of halls and hostels;(15)The conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(16)The conditions of affiliation to the University of affiliated colleges;(17)The delegation of powers vested in the authorities or officers of the University; and(18)Any other matter which is required to be or may be prescribed by the statutes.
