Section 39 in Karnataka Universities of Agricultural Sciences Act, 1963
39. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for any matter and shall, in particular, provide for the following:-(a)the constitution, powers and duties of the authorities of the University;(b)the appointment, and continuance in office of the members of the authorities of the University and of the officers, teachers and other employees of the University including the filling up of vacancies and all other matters relating to those authorities and officers, teachers and other employees, for which it may be necessary or desirable to provide;(c)the designation, the manner of appointment, the powers and the duties of the officers of the University;(d)the classification and the manner of appointment of teachers;(e)the powers and duties of the officers, teachers and other employees of the University;(f)the constitution of a pension fund, gratuity fund and provident fund for the benefit of the officers, teachers and other employees of the University;(g)the holding of convocations and conferment of degrees and award of diplomas;(h)the institution of degrees and diplomas;(i)conferment of honorary degrees;(j)the establishment, amalgamation, sub-division and abolition of Divisions;(k)the establishment and the abolition of hostels maintained by the University;(l)the institution of fellowships, scholarships, studentship-bursaries, medals and prizes;(m)the maintenance of a register of registered graduates;(n)the admission of students to the University and their enrolment and continuance as such;(o)the courses of study to be laid down for degrees and diplomas of the University.(p)the conditions under which students shall be admitted to the degree, diploma or other courses and to the examinations of the University, and the eligibility for the conferment of degrees and award of diplomas;(q)the conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;(r)the recognition and supervision of hostels not maintained by the University;(s)the number, qualifications, emoluments and other conditions of service of officers, teachers and other employees of the University, and the preparation and the maintenance of records of their services and activities;(t)the fees which may be charged by the University for any purpose;(u)the conditions subject to which persons may be recognised as qualified to give instruction in the hostels;(v)the conditions and the mode of appointment and the duties of the examining bodies, examiners and moderators;(w)the conduct of examinations;(x)the remuneration and allowances including travelling and daily allowances, to be paid to persons employed on the business of the University;(y)the conditions for the award of fellowships, scholarships, medals and prizes, stipends and fee concessions; and(z)all other matters, which by this Act are to be or may be provided for by the Statutes.
