Section 36(2) in The Centre for Environmental Planning and Technology University Act, 2005
(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 powers and functions to be exercised and discharged by the Chairman of the Board and the President;(ii)the constitution, powers and duties of the authorities, bodies and other committees of the University established under this Act, the qualifications and disqualifications for membership of such authorities, bodies and other committees, term of office of the membership thereof and other matters connected therewith;(iii)the degrees, diplomas, 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;(iv)the academic programmes, collaboration with universities and collaborative programmes, setting up centres and campuses within and without the country, distance education, research, consultancy, training and continuing education;(v)the creation of posts of Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Researchers 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;(vi)the fees and other charges which may be paid to the University for the courses, training, facilities and services provided by it;(vii)the preparation of budget estimates and maintenance of accounts;(viii)the terms and conditions of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of the service of the President, the Director and other officers, teachers and employees of the University;(ix)the powers and duties of the President, the Director and other officers, teachers and employees of the University;(x)the matters relating to discipline of students, hostels and halls of residence including control thereof;(xi)constitution of pension and provident fund;(xii)all other matters which is to be or may be prescribed by this Act and the regulations.
