27. [ Statutes-Scope. [Substituted by Rajasthan Act No. 13 of 1950, dated 30.9.1950.]
Subject to such conditions as may be prescribed by or under the provisions of this Act, Statutes may, consistently with this Act, provide for all or any of the following matters, namely :(1)conferment of honorary degrees;(2)holding of convocation to confer degrees;(3)powers and functions of the officers of the University and their mode of appointment, save as provided in this Act;(4)constitution, powers and functions of the Authorities, Boards and Committees of the University, save as provided in this Act;(5)institution and maintenance by the University of departments, colleges, institutes of research or specialised studies and hostels;(6)fees to be charged for courses of study and curricula prescribed by the University and for admission to its examinations, degrees and diplomas;(7)[ inspection and recognition, affiliation or approval of hostels, colleges and institutions;](8)conditions governing the appointment, duties and remuneration of examiners;(9)acceptance and management of bequests, donations and endowments;(10)registration of graduates and maintenance of the register of registered graduates;(11)procedure at meetings of the Senate and transaction of its business;(12)constitution of pension, insurance, gratuity and provident fund for the benefit of officers, teachers, clerical and inferior staff of the University;(13)terms and vacations of the University;(13A)[ provision for the establishment of the Co-ordination Committee to consider the matters of common interest between the University, other Universities and the State Government;] [Added by Rajasthan Act No. 19 of 1962, dated 8.11.1962.](14)degrees, diplomas and other academic distinctions to be awarded by the University; and(15)all matters which by this Act, are to be or may be prescribed by Statutes, or which are dealt with in the statutes set out in the Schedule to this Act.]
