Section 31 in Indira Kala Sangit Vishwavidyalaya Act, 1956
31. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :(a)the constitution, powers and duties of such bodies as it may be deemed necessary to constitute from time to time;(b)the manner of election or appointment and the term of office of the members of the bodies referred to in clause (a), including the continuance in the office of the first members, and filling vacancies of members, and all other matters relating to those bodies for which it may be necessary or desirable to provide;(c)the appointment, powers and duties of the officers of the Vishwavidyalaya;(d)the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the Vishwavidyalaya;(e)conferment of honorary degrees;(f)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(g)the establishment and abolition of Vidyanganikayas (Faculties), hostels, colleges and institutions maintained by the Vishwavidyalaya;(h)the conditions under which colleges and other institutions may be admitted to the privileges of the Vishwavidyalaya and the withdrawal of such privileges;(i)the institution of fellowships, scholarships, studentships, exhibitions, medals, prizes and other awards;(j)the emoluments and terms and conditions of service of the officers and emoluments and terms and conditions of service other than pay scales of the teachers of the Vishwavidyalaya; and(k)all other matters which by this Act are to be or may be provided by the Statutes.
