Section 26 in The Institutes of Technology Act, 1961
26. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the conferment of honorary degrees;(b)the formation of departments of teaching;(c)the fees to be charged for courses of study in the Institute and for admission to the examinations of degree and diplomas of the Institute;(d)the institution of fellowships, scholarships, exhibitions, medals and prizes;(e)the term of office and the method of appointment of officers of the Institute;(f)the qualifications of teachers of the Institute;(g)the classification, the method of appointment and the determination of the terms and conditions of service of, teachers and other staff of the Institute;(h)the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute;(i)the constitution, powers and duties of the authorities of the Institute;(j)the establishment and maintenance of halls and hostels;(k)the conditions of residence of students of the Institute and the levying of fees for residence in the halls and hostels and of other charges;(l)the manner of filling vacancies among members of the Board;(m)the allowances to be paid to the Chairman and members of the Board;(n)the authentication of the orders and decisions of the Board;(o)the meetings of the Board, the Senate, or any Committee, the quorum at such meetings and the procedure to be followed in the conduct of their business;(p)any other matter which by this Act is to be or may be prescribed by the Statutes.
