Section 36 in Tamil Nadu National Law School Act, 2012
36. Regulations.
- Subject to the provisions of this Act, the regulations may provide for all or any of the following matters, namely : -(a)the holding of convocation to confer degrees or other academic distinctions;(b)the conferment of honorary degrees or other distinctions;(c)the constitution, powers and functions of the authorities of the School;(d)the manner of filling vacancies among members of the authorities of the School;(e)the allowances to be paid to the members of the authorities of the School and committees thereto;(f)the procedures at the meetings of the authorities of the School including the quorum for the transaction of business at such meetings;(g)the authentication of the orders of decisions of the authorities of the School;(h)the formation of departments of research at the School;(i)the term of office and methods of appointment and conditions of service of the officers of the School other than the Chancellor and the Pro-Chancellor;(j)the qualifications of the teachers and other persons employed by the School;(k)the classification, the method of appointment and determination of the terms and conditions of service of the teachers and other persons employed by the School;(l)the institution of pension, gratuity, insurance or provident fund for the benefit of the officers, teachers and other persons employed by the School;(m)the institution of fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and the conditions of award thereof;(n)the establishment and maintenance of halls and hostels;(o)the conditions for regulation of hostels other than those maintained by the School;(p)the conditions for residence of students of the School in the halls and the hostels and the levy of fees and other charges for such residence;(q)the conditions of registration of graduates and the maintenance of register thereof;(r)the delegation of powers vested in the authorities of officers of the School; and(s)any other matter which is required to be or may be prescribed by the regulations.
