Section 36(2) in The Pandit Deendayal Petroleum University Act, 2007
(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely:-(i)the summoning and holding of meetings of the authorities of the University, other than the first meeting of the Board, and the quorum and conduct of business at such meeting;(ii)the powers and functions to be exercised and discharged by the President and the Chairman of the Board;(iii)the constitution, powers and duties of the authorities, bodies and other committees of the University, the qualifications and disqualifications for membership of such authorities, term of office of the membership, appointment; and removal of members thereof and other matters connected therewith;(iv)the procedure to be followed by the Board and any Committee or other body constituted by or under this Act in the conduct of the business, exercise of the powers and discharge of the functions;(v)the procedures and criteria to be followed in establishing courses of study and admission of students;(vi)the procedure to be followed for enforcing discipline in the University;(vii)the management of the properties of the University;(viii)the diplomas, degrees, certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas, certificates and other academic distinctions and titles and the requirements thereof;(ix)the conduct of examinations;(x)the creation of posts of Directors, Professors, Associate Professors, Assistant Professors, Readers, Lecturers or equivalent academic designations or posts, officers and employees of the University, and the appointment of persons to such posts including the qualifications requisite therefor;(xi)the fees and other charges to be paid to the University for the courses, training, facilities and services provided by it;(xii)the manner and conditions for constitution of insurance, pension and provident funds and such other schemes for the benefits of officers, teachers, and employees of the University;(xiii)the terms and conditions for association of the University with other institutions;(xiv)the preparation of budget estimates and maintenance of accounts;(xv)the mode of execution of contracts or agreements by or on behalf of the University;(xvi)the classification and procedure for appointment of officers, employees and other staff of the University;(xvii)the terms and conditions and tenure of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Director General, Director, officers, teachers and employees of the University;(xviii)the terms and conditions governing deputation of teachers, officers and employees of the University;(xix)the powers and duties of the Director General, Director and other officers, teachers and employees of the University;(xx)the terms and conditions governing fellowships, scholarships, stipends, medals and prizes;(xxi)the authentication of the orders and the decisions of the Board;(xxii)the matters relating to hostels and halls of residence and housing for faculties, officers and employees and guest house including disciplinary control therein; and(xxiii)all matters which, by this Act, are to be or may be prescribed.
