Section 39 in Sree Sankaracharya University of Sanskrit Act, 1994
39. Statutes.
- Subject to the provisions of this Act, the Statute may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the authorities and other bodies of the University not specifically provided for in this Act;(b)the powers and duties of the officers of the University not specifically provided for in this Act;(c)the procedure for election of members to any authority of the University to which some members are to be elected under the provisions of this Act;(d)award of degrees, diplomas, titles, certificates and other academic distinctions including honorary degrees by the University;(e)the holding of convocations to confer degrees;(f)the procedure for recruitment of the teaching and non-teaching staff of the University;(g)the classification, terms and conditions of service, disciplinary control, termination of tenure and such other service matters relating to the teachers, officers and other employees of the University;(h)the maintenance of the accounts and the preparation and approval of the annual budget of the University;(i)the procedure to be followed for making, amending or repealing Ordinances and Regulations;(j)all other matters which under the provisions of this Act are to be or may be prescribed by prescribed by Statutes.
