Section 27 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
27. Subsequent Statues.
(1)Subject to the provisions of this Act and the rules made thereunder, the subsequent Statutes of the University may provide for all or any of the following matters, namely,-(a)creation of new authorities of the University;(b)accounting policy and financial procedure;(c)representation of teachers in the authorities of the University;(d)creation of new departments and abolition or restructuring of existing departments;(e)institution of medals and prizes;(f)procedure for creation and abolition of posts;(g)revision of fees;(h)alteration of the number of seats in different disciplines; and(i)all other matters which by or under the provisions of this Act require to be specified by the Statutes.(2)The Statutes of the University other than the First Statutes shall be made by the Board of Management with the approval of the Governing Body.(3)The Statutes made under sub-section (2) shall be submitted to the Government and it may approve or, if considers necessary, give reasoned suggestions for modification as far as possible within two months from the date of receipt of the Statutes.(4)The Governing Body shall consider the modifications suggested by the State Government and return the Statutes to it with its agreement to such changes or with its comments on the suggestions made by the State Government.(5)The Government shall consider the comments of the Governing Body and may approve the Statutes with or without modifications and it shall be published by it in the Telangana Gazette, and shall come into force from the date of such publication.
