- Subject to the provisions of this Act, the statutes may provide for any matter relating to the University and officers/employees as given below :-(a)The procedure for transaction of business of the Authorities of the University and the composition of bodies not specified in this Act;(b)The operation of the permanent endowment fund, the general fund and the development fund;(c)Appointment of the Chancellor, his powers and functions;(d)The terms and conditions of appointment of the Vice-Chancellor, the Registrar and the Finance officer and their powers and functions;(e)The mode of recruitment and the conditions of service of the other officers, teachers, faculty members and employees of the University;(f)The procedure for resolving disputes between the University and its officers, teachers, faculty members, employees or students;(g)Creation, abolition and restructuring of departments and faculties;(h)The manner of co-operation with other Universities and Institutions of higher learning.(i)The procedure for conferment of honorary degrees;(j)Provisions regarding grant of freeship and scholarships;(k)Number of seats in different courses of studies and the procedure of admission of student to such courses including procedure of reservation of seats for Uttarakhand students;(l)Institution of fellowships, scholarships, studentships, freeships, medals and prizes;(m)procedure of creation and abolition of posts;(n)other matters which may be prescribed.
