Section 33 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
33. Statute.
- Subject to the provisions of the Act, the Statute may provide for all or any of the following matters, namely(a)the constitution, powers and duties of such bodies as may be deemed necessary to constitute from time to time;(b)the manner of election or appointment and the term of office of the members of the bodies;(c)emoluments and other terms and conditions of service of Kulpati;(d)powers and duties of Registrar, and other officers and employees of the University and the conditions of their services including recruitment, emoluments, promotion, seniority, conduct and disciplinary proceedings;(e)constitution of a pension of provident fund and the establishment of an insurance scheme and provision of gratuity and other benefits of the officers, and employees of the University;(f)holding of convocation to confer degrees;(g)conferment of honorary degrees;(h)withdrawal of degrees, diplomas, certificates and other academic distinctions;(i)establishment and abolition of faculties, colleges, teaching departments, study centres, schools of studies and institutions maintained by the University;(j)conditions under which colleges, and other institutions may be admitted to the privileges of the University and the withdrawal of such privileges;(k)the extent of autonomy which the leaching department of the University, schools of studies, study centres or colleges may have and the matters in relation to which such autonomy may be exercised;(l)qualifications of Professors, Readers, Lecturers and other teachers in affiliated colleges and recognized institutions;(m)the administration of endowments, and the institution of fellowship, scholarships, studentships, exhibition, bursaries, medals, prize and other awards;(n)the mode of determining seniority for the purpose of this Act,(o)the maintenance of a register of registered graduates;(p)establishment and constitution of Bureau tor publication and translation;(q)all other matters, which by this Act, are to be provided for the Studies;
