Section 32 in Indian Institute of Teacher Education, Gujarat Act, 2010
32. Statutes.
(1)Subject to the provisions of this Act, the Executive Council may make the Statutes to provide for all or any of the following matters, namely(i)conferment and withdrawal of honorary degrees and other academic distinctions;(ii)holding of convocation to confer degrees and diplomas;(iii)powers, duties and functions of the officers of the University;(iv)constitution, powers and duties of the authorities of the University;(v)institution and maintenance by the University, of departments, institutes of research or specialized studies, post-graduate centres in affiliated colleges and hostels;(vi)acceptance and management of bequests, donations and endowments;(vii)manner of utilization of the University Fund;(viii)registration of graduates and maintenance of a register of registered graduates;(ix)manner and rules of procedure in regard to transaction of business at the meetings including the quorum of the meeting, of the authorities of the University and for the transaction of business;(x)qualifications of professors, readers, lecturers and teachers in approved and recognized institutions;(xi)the maximum number of students to be admitted in a centre, school and institution;(xii)suitable and adequate physical facilities such as buildings, laboratories, library books, equipments required for teaching and research, hostels, etc.;(xiii)to conduct various research programmes;(xiv)qualifications, salary, allowances, emoluments and other terms and conditions of service of the Registrar and the Finance and Accounts Officer;(xv)manner of appointment of the Finance and Accounts Officer;(xvi)preparation of the financial estimates for the ensuing year;(xvii)all other matters which by or under this Act are to be or may be prescribed by the Statutes;(2)The Statutes may be made, amended or repealed by the Executive Council in the manner hereinafter provided.(3)The Executive Council may take into consideration the draft of Statutes either of its own motion or on a proposal made by any other authority of the University. The Executive Council, if it thinks necessary, may also obtain the opinion of any officer, authority' or body of the University in regard to any draft Statutes which is before it for consideration:Provided that where any draft Statutes pertains to academic matters, the Executive Council shall obtain the opinion of the Academic Council before considering the same.(4)Every Statute passed by the Executive Council shall be presented to the Chancellor who may give or withhold his assent thereto or refer it back to the Executive Council for reconsideration.(5)No Statute passed by the Executive Council shall be valid or shall come into force until assented to by the Chancellor.(6)Notwithstanding anything contained in the foregoing provisions, the Chancellor, on the advice of the State Government direct the University to make provisions in the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably as advised by the State Government.
