Section 23 in Chaudhary Ranbir Singh University, Jind Act, 2014
23. Statutes and their scope.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time;(b)the classification, mode of appointment, powers and duties of the teachers and the officers of the University;(c)the conditions of the service including provision for pension or provident fund or insurance scheme for the benefit of the employees of the University;(d)the conferment of honorary degrees;(e)the establishment and abolition of faculties and departments;(f)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(g)the maintenance of discipline among the students ;(h)the conditions under which colleges and institutions may be admitted to the privileges of the University and the withdrawal of the same;.(i)the delegation of powers vested in the authorities or officers of the University; and(j)all other matters which by this Act, are to be or may be provided for, by the Statutes.
