Section 40(1) in Sri Venkatesware Institute of Medical Science University Act, 1995
(1)Subject to the provisions of this Act and the rules made thereunder, the Governing Council may, with the previous approval or the Government, make regulations to provide for any matter which is to be or may be provided for, by regulation and without prejudice to the generality of this power, such regulations may provide for,-(a)the summoning and holding of meetings, other than first meeting of the Governing Council and the quorum and conduct of business at such meetings ;(b)any matter in respect or the constitution or the Governing Council or any committee or other body to be constituted wider this Act ;(c)the powers and functions to be exercised and discharged by the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] of the institute;(d)the procedure to be followed by the Government Council and any committee or other body constituted under this Act in the conduct of their business, exercise of their powers and discharge of their functions ;(e)the tennure of office, salaries and allowances and other conditions of service of the officers, teachers and employees of the Institute;(f)the powers and duties of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] and other officers and employees of the Institute;(g)the management of the properties of the Institute;(h)the degrees, diplomas and other academic distinctions and titles which may be granted by the Institute ;(i)the creation of posts of Professors, Heads of Departments Associate Professors, Assistant Professors, Class-I Office-s, Class - II Offices and post of other teachers, officers and employees of the Institute and appointment of persons to such posts including the qualifications requisite thereof ;(j)the fees and other charges which may be demanded and received by the Institute ;(k)the manner in which and the conditions subject to which pension and provident funds may he constituted for the benefit of officers, teachers and other employees of the Institute:(l)any other matter for which provisions may be made under this Act by regulations.
