(1)Subject to the provisions of this Act. the Statutes shall be made by the Board.(2)The Statutes may provide for all or any of !he following matters, namely(i)the constitution, powers and duties of the authorities of the University;(ii)the conditions of service of the Vice-Chancellor.(iii)the powers, functions, duties, qualifications, manner of appointment and conditions of service of the officers of the 1 University other than the Chancellor and Vice- Chancellor;(iv)the functions, duties, qualifications, manner of appointment and conditions of service of the teachers;(v)the functions, duties, qualifications, manner of appointment and conditions of service of the other employees;(vi)the delegation of financial, administrative and other powers;(vii)holding of convocation for conferring degrees;(viii)the conferment and withdrawal of honorary degrees and academic distinctions;(ix)the establishment, amalgamation, sub-division and abolition of faculties;(x)the establishment of departments in the faculties;(xi)acceptance and management of trusts, bequests, donations, etc.;(xii)the acceptance of endowment for scholarships, fellowships, prizes, medals and other awards of academic nature;(xiii)the registrations of graduates and maintenance of the records of their academic performance;(xiv)instruction, teaching and examinations of the students;(xv)establishment of colleges, research stations, extension centres, hostels, libraries etc.;(xvi)the procedure of meeting of the University Authorities and committees and the conduct of their business ;(xvii)the manner and the terms and conditions governing the pension, provident and insurance funds for the benefit of officers, teachers and other employees of the University; and(xviii)any matter which is to be or may be prescribed by Statutes under this Act.(3)Where a Statute affects the powers or duties of any officer or authority of the University, the Board shall, before passing such Statute, ascertain and consider the views of the officer or the authority concerned and take the same into consideration.(4)Every Statute passed by the Board shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the Board for consideration..(5)No Statute passed by the Board shall he valid until it is assented to by the Chancellor.
