(1)Subject to the provision of this Act, the Statutes: -(i)shall provide fertile following matters, namely:-(a)the procedure to be followed for the election, selection of nomination of members of the different authorities of the University;(b)matters relating to registration of graduates and of College teachers and maintenance of registers therefore;(c)the extent of autonomy which a College, and Institution or a department may have and the matter in relation to which such autonomy may be exercised;(d)the procedure to be followed at the meetings of the authorities of the University and the quorum required therefore; and(ii)may provide for all or any of the following matters, namely: -(a)the constitution, powers and duties of the Faculties, Boards of Studies, Finance Committee or such other authorities or bodies as the University may, from time to time, deem necessary to appoint;(b)the Constitution and functions of Governing Bodies of Colleges;(c)the admission of Educational Institutions as Colleges and the withdrawal of privileges of Colleges so admitted;(d)the residential arrangements for students of the University;(e)the mode of appointment and duties of examiners;(f)the conferment and withdrawal by the University of Degrees, Diplomas, Certificates and other Academic distinctions;(g)the general discipline and control of the University;(h)the accounts to be kept and the use to be made of the funds of the University(i)manner of recruitment of officers excluding the Vice-Chancellor, teachers and other employees and conditions of their services;(j)powers and duties of the officers, teachers and other employees of the University;(k)rules to regulate the conduct of University employees ;(l)inspection of affiliated colleges;(m)special arrangements for Women, the Scheduled Castes and the Scheduled Tribes;(n)any other matter which is required to be or may be prescribed;(2)In relation to matters not provided for in the Statutes, the corresponding rules, if any, of the State Government shall mutatis mutandis apply to the University.(3)The first Statutes shall be framed by the State Government.(4)Subject to the provisions contained in sub-sections (5), (6) and (7) the Syndicate may, from time to time, make new or additional Statutes or may amend or repeal the Statutes.(5)The Syndicate may, from time to time, make any proposals for new Statutes or for the amendment or repeal of any of die existing Statutes to the Chancellor.Provided that in academic matters or matters relating to teachers or students, the Syndicate shall consult the Academic Council before making any such proposal.(6)On receipt of a proposal under sub-section (5), the Chancellor in consultation with the State Government, may either disallow it or allow it with or without modification.(7)No Statute or addition to the Statutes or amendment or repeal of the Statutes made by the Syndicate shall have validity until it is allowed by the Chancellor.(8)[ (i) Notwithstanding anything contained in sub-sections (4), (5), (6) and (7) the State Government may, from time to time, propose addition of new Statutes, or amendment or repeal of an existing statute.(ii)Every such proposal shall be made to the Chancellor.]
