(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.
