Section 40 in Kashmir and Jammu Universities Act, 1969
40. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :-(a)the holding of Convocation by a University to confer degrees ;(b)the conferment of Honorary Degrees ;(c)the institution of Fellowships, Scholarships, Exhibitions, Bursaries, Medals and prizes ;(d)the conditions of service of the Vice- Chancellor and other officers of the University ;(e)the designation and powers of the officers of the University ;(f)the constitution, powers and duties, of the authorities of the University ;(g)the conditions for recognition and affiliation of colleges and other institutions of the University ;(h)the classification of teachers employed by the University ;(i)the constitution of a pension or general provident fund or contributory provident fund for the benefit of the officers, teachers and other servants employed by the University ;(j)the conditions under which students shall be admitted, to the examinations conducted by the University, and be eligible for degrees, diplomas or certificates ;(k)the fees to be charged for admission to the examinations and the Departments of the University ;(l)the conditions and mode of employment and the duties of examiners and paper-setters ;(m)the conduct of examinations ;(n)the admission of students to constituent and affiliated colleges ;(o)the number, qualifications and emoluments of teachers employed by the University ; and(p)all matters which by this Act are to be or may be prescribed by the Statutes.
