- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :(a)the conferment of Honorary Degrees ;(b)the institution of Fellowships, Scholarships, Exhibitions and Prizes ;(c)the terms of office, the method of appointment and the conditions of services of the officers of the University ;(d)the designation and the powers of the officers of the University ;(e)the constitution, powers and duties of the Authorities of the University;(f)the institution of Colleges and Halls and their maintenance ;(g)the condition for affiliation by the Executive Council of Colleges and Halls not maintained by the University and for withdrawal of such affiliation in consultation with the Government:Provided that no statute relating to the management of colleges and Halls and conditions of services of employees shall apply to the Government colleges and Government Aided colleges in respect o which the respective Government of Assam, Manipur and Arunachal Pradesh under whose territorial jurisdiction the colleges are situated, shall make necessary rules in consultation with the University. [No new pre-University or Degree College shall be given permission of affiliation or no such college shall be given permission or affiliation by the University to introduce new subject or faculty without prior concurrence of the respective Government of Assam, Manipur or Arunachal Pradesh ;Provided further, that the respective State Government of Assam, Manipur or Arunachal Pradesh may at any time vest the existing power of the Executive Council of the University of conducting Pre-University-Examination in the Board of Secondary Education, if any of the Stale with effect from such date as may be notified by the State Government concerned.](h)the constitution of pension, insurance and provident funds for the benefit of the offices, teachers, clerical staff and servants of the University;(i)the maintenance of a register of registered graduates, and(j)all matters which by this Act are to be or may be prescribed by the Statutes.
