Section 29 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
29. Statutesr-Subject to the provision 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 foundnecessary to be constituted from time to time;(b)the selection and continuance in office of the members of the authorities and bodies of the University, thefilling up of vacancies of members and all other matters relating thereto which the university may deem necessary ordesirable to provide;(c)the appointing and disciplinary authorities for all Group employees teaching and non-teaching employees ofthe University;(d)the composition of Selection Committees for direct recruitment in respect of Group A (teaching and non-teaching) and other services for all Groups A, B and C teaching and non-teaching employees of the University;(e)terms and conditions for continuation of the teachers and other employees in the employment shall be suchas may be prescribed;(f)the manner of appointment of the officers of the University, terms and conditions of their service, theirpowers and duties and emoluments;(g)the manner of appointment of the teachers of the University, other academic staff, and other employees andtheir emoluments;(h)the manner of appointment of teachers and other academic staff working in any other University/Industryfor a specified period for undertaking a joint project, their terms and conditions of service and emoluments;(i)the terms and conditions of service of the teachers and other members of the academic staff appointed bythe University;(j)the terms and conditions of other employees appointed by the University;(k)the constitution of the pension or the provident fund and the establishment of an insurance scheme for thebenefit of the employees of the University;(1)the principles governing the seniority of employees of the University;(m)the procedure for any appeal by an employee or a student of the University;(n)conferment of honorary degrees;(o)institution of fellowships, scholarships, studentship, medals, prizes and other incentives;(p)maintenance of discipline among the employees of the University;(q)establishment of chairs, schools and institutions;(r)management, supervision and inspection of institutions and centers established and maintained by theUniversity;(s)the delegation of powers vested in the authorities or the officers of the University;(t)all other matter which, by or under this Act, are to be, or may be, provided for by the Statutes;
