- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :-(a)the institution of Fellowship, scholarships, exhibitions, medals and prizes;(b)The designations and powers of the officers of the University;(c)the constitutions, powers, functions and duties of the authorities of the University;(d)the establishment of colleges and hostels and their maintenance and management;(e)the classification of teachers of the University, the manner of their appointment and their re-organisation;(f)the constitution of pension, insurance or provident fund for the benefit of the officers, teachers and other servants of the University, and the teachers of Colleges;(g)the maintenance of the register of registered graduates;(h)the number, qualifications, grades, pay, reservation of posts for [scheduled castes, scheduled tribes, backward classes, women and economically weaker Sections] [Substituted by Act 67 of 1982.] and conditions of services of teachers, officers, and other servants of the University including the creation of new posts after considering, as the case may be, the recommendations of the Academic Council and the Syndicate, in the case of creation of other posts, and the recommendation of the Syndicate in the case of posts of officers and servants of the University :[Provided that the quota for reservation in aforesaid case shall be determined, according to the provisions of the Bihar Act, 3,1991, (as amended from time to time) and in this regard Model Roster of one hundred points, issued from time to time by the Department of Personnel and Administrative Reforms Bihar, shall be applicable.] [ 'Proviso' Inserted by Act, 11 of 2004.](i)the maintenance of accounts of the income and expenditure of the University including the income and expenditure of Colleges and the forms and registers in which such accounts shall be kept:(j)the maintenance of a register of teacher:(k)the conferments of honorary degrees and distinction :(l)all other matters which are or may be prescribed by the Ordinance or the Statutes.
