Section 20 in Dr. Babasaheb Ambedkar Open University Act, 1994
20. Statutes.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(a)the powers duties and functions that may be exercised and performed by the Vice-Chancellor;(b)the emoluments and other conditions of service of the Vice-Chancellor;(c)the manner of appointment and emoluments of the officers and the powers, duties and functions that may be exercised and performed by the Directors, Registrar and other officers;(d)the constitution of the Board of Management and other authorities of the University, the term of office of the members of such authorities and the powers and functions that may be exercised and performed by such authorities;(e)the manner of appointment of teachers and other employees of the University, qualifications, code of conduct and other conditions of service including the manner of termination of service and other disciplinary action;(f)the acceptance and management of trusts, bequests, donations and endowments;(g)conferment of honorary degrees;(h)holding of convocations to confer degrees;(i)institution and maintenance by the University of departments, centres of research or specialised studies and post-graduate centres;(j)registration of graduates and maintenance of register of registered graduates;(k)procedure at meetings of the authorities of the University and for the transaction of their business;(l)the maximum number of students to be admitted in the study centres;(m)all other matters which, by or under this Act are to be, or may be prescribed by the Statutes.
