Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:(i)The constitution, powers and functions of Authorities and other bodies of the University, as may be constituted from time to time;(ii)The appointment and continuance in office of members of the said authorities and bodies, filling up of vacancies of members, and all other matters relating to those authorities and other bodies for which it may be necessary or desirable to provide;(iii)The appointment, powers and duties of the officers of the University and their emoluments;(iv)The appointment of teachers, academic staff and other employees of the University, the emoluments and conditions of service;(v)The appointment of teachers and academic staff working in any other University or organization for a specific period for undertaking a joint project;(vi)The conditions of service of employees including provisions for pension, insurance, provident fund, the manner of termination of service and disciplinary action;(vii)The principles governing the seniority of service of the employees of the University;(viii)The procedure for arbitration in cases of dispute between employees or students and the University;(ix)The procedure for appeal to the Executive Council by any employee or student against the action of any officer or authority of the University;(x)The conferment of autonomous status of an Institution or a Department;(xi)The establishment and abolition of Institutions and Departments;(xii)The conferment of honorary degrees;(xiii)The conferment and withdrawal of degrees, diplomas, certificates and other academic distinctions;(xiv)The management of Colleges, Institutions, Study Centres and Outlying Campuses established and maintained by the University;(xv)The delegation of powers vested in the authorities or officers of the University;(xvi)The maintenance of discipline among the employees and students;(xvii)The Institution of fellowships, scholarships, studentship, medals and prizes and other incentives; the delegation of powers vested in the authorities or the officers of the University;(xviii)The constitution of pension or provident fund and the establishment of an insurance scheme for the benefit of the employees of the University;(xix)The principles governing the seniority of employees of the University; and(xx)All other matters which by this Act are to be, or may be, provided for by the Statutes and Regulations.
