- Subject to the provisions of this Act and of the said Royal Charter, Statutes and Regulations, so far as they are not inconsistent therewith, the Council shall make by-laws providing for and regulating the following matters, namely :-(a)the convening of meetings of the Council;(b)the quorum to be required at meetings of the Council and the conduct of business at such meetings;(c)the appointment of members of the Council, Faculty and Senate;(d)the duties to be performed by the Faculty under the direction and control of the Council;(e)the conferring of degrees, diplomas and certificates on the recommendation of the Senate;(f)the terms and tenure of appointments, duties, emoluments, allowances and superannuation allowances of the Principal, Professors, Fellows, Tutors and other officers of the college and of its servants;(g)the finances and accounts of the college and the investment of its funds;(h)the person or persons by whom, and the manner and form in which, contracts by or on behalf of the college may be entered into, varied or discharged, and deeds, agreements, contracts, cheques, and other negotiable instruments and documents may be signed or executed on behalf of the college, and minutes and proceedings of meetings of the Council, Faculty or Senate may be authenticated or evidenced so as to bind the college and be receivable in evidence in accordance with the provisions of the Indian Evidence Act, 1872;(i)the custody and use of the common seal; and(j)generally all such other matters as may be required or authorized under this Act and the said Royal Charter, Statutes and Regulations, so far as they are not inconsistent with this Act.
