Section 30 in International Institute of Information Technology (IIIT) University Act, 2013
30. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely :-(a)the conferment of honorary degrees;(b)the formation of departments, divisions, centers or schools of teaching;(c)the fee to be charged for courses of study in the Institute and for admission to the examinations of degree and diploma or any other distinction or award of the Institute;(d)the institute of fellowships, scholarships, exhibitions, medals and prizes;(e)the term of office and the method of appointment of officers of the Institute;(f)the qualifications of teachers of the Institute;(g)the classifications, the method of appointment and the determination of the terms and conditions of service of teachers and other staff of the Institute;(h)the constitution of pension, insurance and provident funds, for the benefit of officers, teachers and other staff of the Institute; (i)the constitution, powers and duties of the authorities of the Institute;(j)the establishment and maintenance of halls and hostels;(k)the conditions of residence of students of the Institute and the levying of fee for residence in the hails and hostels and of other charges;(l)the manner of filling vacancies among members of the Board;[***] [Omitted '(m) the allowances and other remunerations to be paid to the Chairperson and members of the Board;' by C.G. Act No. 11 of 2014, dated 5.8.2014.](n)the authentication of the orders and decisions of the Board;(o)the meetings of the Board, the Senate, or any Committee, the quorum at such meetings and the procedure to be followed in the conduct of their business;(p)any other matter, not being inconsistent with the provisions of this Act, which, by or under this Act and the Statutes thereunder, are, or to be, or may be, provided.
