Section 28 in The Nalanda Open University Act, 1995
28. Statutes.
- Subject to the provisions of this Act the Statutes may provide for all or any of the following matters, namely :-(a)The institution of fellowships, scholarships, exhibitions, medals and prizes;(b)The designations and powers of the officers of the University;(c)The constitution, powers, functions and duties of the authorities of the Universities;(d)The recognition of educational institutions and study centres and the withdrawal of recognition;(e)The institution of departments and their maintenance and management;(f)The classification of teachers of the University, the manner of their appointment and their recognition;(g)The constitution of pension, insurance or provident fund for the benefit of the officers, teachers and other employees of the University;(h)The number, qualification grade, pay, reservation of posts for scheduled castes and scheduled tribes, backward classes, economically backward classes and women and conditions of service of teachers, officers and other employees of the University including the creation of new posts after considering, as the case may be, the recommendations of the Academic Council and the Executive Council in the case of creation of other posts, and the recommendation of the Executive Council in the case of post of officers and employees of the University;(i)The maintenance of accounts of the income and expenditure of the University including the income and expenditure of study centres and the forms and registers in which such accounts shall be kept;(j)The maintenance of a register of teachers;(k)The conferment of honorary degrees and distinctions; and(l)All other matters which are or may be prescribed by the Act or the Statutes.
