Section 31 in Jharkhand University of Technology Act, 2011
31. Statutes.
- (I) 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 functions of the authorities of the University;(b)The manner of filling vacancies among members of the authorities;(c)The allowances to be paid to the members of the authorities and committees thereof(d)The procedure at meetings of the authorities including the quorum for the transaction of business at such meetings;(e)The authentication of the orders or decisions of the authorities;(f)The term of office and method of appointment and conditions of service of the Officers of the University other than the Vice-Chancellor.(g)The qualifications of the teachers and other staff of the University.(h)The classification, the method of appointment and determination of the terms and conditions of service of teachers and other staff of the University;(i)The constitution of pension, insurance, gratuity or provident fund for the benefit of the officers' teachers and other staff of the University;(j)the fees to be charged for courses of study, research, experimentation and practical training in the Constituent Colleges and for admission to the examinations for degrees, diplomas and certificates of the University.(k)The institution of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof;(l)The establishment and maintenance of halls and hostels;(m)The conditions for residence of students of the University in the halls and hostels and the levy of fees and other charges for such residence;(n)The holding of convocations to confer degrees and diplomas;(o)The conferment of honorary degrees and academic distinctions;(p)Conditions of registration of graduates and the maintenance of register thereof;(q)All other matters necessary for carrying out all or any of the purposes of this Act.
