Section 54 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
54. Statutes.
- Subject to the provisions of this Act, the statutes may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the Authorities;(b)designations, powers, functions, duties manner of appointment and selection and terms and conditions of service of the officers other than Chancellor and Vice-Chancellor;(c)terms and conditions of service of the Vice-Chancellor;(d)classification and manner of appointment, terms and conditions of service, remuneration and allowances including traveling and daily allowances of teachers and non-teaching staff of the University;(e)the establishment, amalgamation, sub-division and abolition of Faculties/Colleges/Research Stations;(f)the constitution of pension, insurance, provident fund etc;(g)all other matters necessary for carrying out all or any of the purposes of the Act.
