Section 45(2) in Swarnim Gujarat Sports University Act, 2011
(2)In particular and without prejudice to the generality of the forgoing powers, such regulations may provide for all or any of the following matters, namely:-(i)the summoning and holding of meetings of the authorities of the University, other then the first meeting of the Board and the quorum and conduct of business at such meetings;(ii)such other powers and functions of the Vice-Chancellor;(iii)the constitution, powers and duties of the authorities, bodies and other committees of the University, the qualifications and disqualifications for membership of such authorities, term of office of the membership, appointment and removal of member thereof and other matters connected therewith;(iv)the procedure to be followed by the Board and any committee or other body constituted by or under this Act or by the regulations in the conduct of the business, exercise of the powers and discharge of the functions;(v)the procedure and criteria to be followed in establishing courses of study and curricula, and admission of students;(vi)the procedure to be followed for enforcing discipline in the University;(vii)the management of the properties of the University;(viii)the degrees, diplomas, certificates, and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas, certificates and other academic distinctions and titles and the requirement thereof;(ix)the conduct of examinations including the term of office and appointment of examiners;(x)the creation of posts of Directors, Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Head Coaches, Coaches, trainers or equivalent academic designations or posts, officers and employees of the University, and the appointment of persons to such posts including requisite qualifications thereof;(xi)the fees and other charges to be paid to the University for the courses, training, facilities and services provided by it;(xii)the terms and conditions for association of the University with other institutions;(xiii)the preparation of budget estimates and maintenance of accounts;(xiv)the mode of execution of contract or agreements by or on behalf of the University;(xv)the classification and procedure for appointment of officers, employees and other staff of the University;(xvi)the terms and conditions and the tenure of appointment, salaries and allowances, contractual services, rule of discipline and other conditions of service of the Directors, Head Coaches, other officers, teachers and employees of the University;(xvii)the terms and conditions governing deputation of teachers, officers and employees of the University;(xviii)the powers and duties of the Directors, Head Coaches, other officers, teachers and employees of the University;(xix)the terms and conditions governing fellowships, scholarships, stipends, medals and prizes;(xx)the authentication of the orders and the decisions of the Board;(xxi)the matter relating to hostel for students and halls of residence and housing for faculties, officers and employees and guest house including disciplinary control therein; and(xxii)all matters which by this Act are to be or may be prescribed.
