Section 30(5) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
(5)Subject to the provisions of this Act, the Statutes may provide for all or any of following matters, namely:-(a)the constitution, functions and powers of the authorities and other bodies of University as may be constituted from time to time;(b)the continuance in office of the members of the said authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities;(c)the conferment of honorary degrees;(d)the holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of Faculties, Departments, hostels, affiliated colleges and institutions;(g)the conditions of affiliation of colleges and institutions and those under which affiliation may be withdrawn;(h)the institution of Emeritus Professorship, Visiting Professorship, fellowship, scholarship, studentship, travel bursaries, medals and prizes, chairs etc;(i)the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business; where such stipulations are not already made in this Act;(j)the classification, mode of appointment, powers, duties and nomenclature of teachers and other posts of University, Pt. B.D. Sharma PGIMS, colleges and institutions;(k)the acceptance and management of bequests, donations and endowments;(l)all other matters, which by this Act are to be or may be provided for by the Statutes.
