Section 31(2) in Assam Science & Technology University Act, 2009
(2)Without prejudice to the generality of the proceeding sub-section, such statutes may provide for all or any of the following matters, namely: -(i)declaration of persons in the service of the University to be officers of the University;(ii)appointments, powers, duties and terms and conditions of service of the officer other than the Chancellor and of the holders of the other posts of the University in so far as these have not been specifically provided for in this Act;(iii)establishment and declaration of Authorities of the University;(iv)constitution, powers and duties of the authorities and Committees of the University, of the members thereof, in so far as these have not been specifically provided for in this Act;(v)terms and conditions for the institution and award of fellowship, scholarship, prizes, degrees, honorary degrees, titles, diplomas, certificates, other academic distinctions and awards and for their withdrawals;(vi)the terms and conditions of affiliating colleges and recognized institutions, not established, maintained or managed by the University and the terms and conditions for recognizing libraries, laboratories, museums, halls and hostels, not established or maintained by the University and the conditions for the withdrawal of such affiliation and recognition and matters relating to the privileges to be enjoyed by the such colleges and institutions and other bodies whether affiliated or recognized:Provided that no Statutes relating to the management of the Degree Colleges and Halls and the conditions of services of the employee shall apply to the Government Colleges and the Government aided colleges in respect of which the state Government shall make necessary rules in consultation with the University. No new colleges shall be given permission affiliation by the University without prior concurrence of the State-Government and that the University shall have no jurisdiction to permit and affiliate Pre-University Class or College;(vii)the procedure to be followed in inspections or investigations caused to be made by the Executive Council into the affairs of Colleges, institutions and other bodies, whether constituent, recognized or affiliated, and the manner in which the Executive Council is to exercise its general control and supervision over them.
