Section 49 in Uttar Pradesh State Universities Act, 1973
49. Statutes
- Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and shall in particular, provide for -(a)the constitution, power and duties of the authorities of the University;(b)the election, appointment and term of office of the members of the authorities of the University, including the continuance in office of the first members, and the filling in of vacancies in their membership and all other matters relating to these authorities for which it may be necessary to provide;(c)the powers and duties of the officers of the University;(d)[ the classification and recruitment (including minimum qualifications and experience) of Principals and other teachers of the University and of affiliated and associated colleges, the maintenance by them of their annual academic progress report, the rules of conduct to be observed by them and their emoluments and other conditions of service (including provisions relating to compulsory retirement); [Substituted by Uttar Pradesh Act No. 5 of 1977, and shall be deemed always to have been substituted.](e)the recruitment (including minimum qualifications and experience) and their emoluments and other conditions of service (including provisions relating to compulsory retirement) of persons appointed to other posts under the University;](f)the constitution of a pension or provident fund or the establishment of an insurance-scheme for the benefit of officers, teachers and other employees of the University;(g)the institution of degrees and diplomas;(h)the conferment of honorary degrees;(i)the withdrawal of degrees and diplomas, certificates and other academic distinctions;(j)the establishment, amalgamation, abolition and reorganisation of Faculties;(k)the establishment of departments of teaching in the Faculties;(l)the establishment, abolition and reorganisation of halls and hostels maintained by the University;(m)the conditions under which colleges and other institutions may be admitted to the privileges of affiliation or recognition by the University and the conditions under which any such privilege may be withdrawn;(n)the recognition of the management of any affiliated or associated college;(o)[ the number, minimum qualifications and experience, the emoluments and other conditions of service, including the age of retirement and provisions relating to compulsory retirement of salaried employees (not being teachers) of the University or an affiliated or associated college, and the preparation and maintenance of record of their service;] [Substituted by Uttar Pradesh Act No. 5 of 1977.](p)the institution of scholarships, fellowships, studentships, medals and prizes;(q)the qualifications, conditions and manner of registration of graduates and the maintenance of a register of registered graduates;(r)the holding of convocation, if any; and(s)all other matters which by this Act are to be or may be provided for by the Statutes.
