Section 30 in Spicer Adventist University Act, 2014
30. First Statutes.
(1)The First Statutes of the University shall be made by the Governing Body and shall be submitted to the Government for its approval.(2)Subject to the provisions of this Act, and the rules made thereunder, the First Statutes of the University may provide for all or any of the following matters, namely:(a)the constitution, powers and functions of the authorities and other bodies of the University as may be constituted from time to time;(b)the terms and conditions of appointment of the Vice-Chancellor and his powers and functions;(c)the manner of appointment and terms and conditions of service of the Deans of Faculties, Registrar and Chief Finance and Accounts Officer and their powers and functions;(d)the manner of appointment and terms and conditions of service of the employees and their powers and functions;(e)the terms and conditions of service of employees of the University;(f)the procedure for arbitration in case of disputes between employees, students and the University;(g)the conferment of honorary degrees;(h)the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;(i)provisions regarding the policy of admissions, including regulation of reservation of seats;(j)provisions regarding fees to be charged from the students; and(k)provisions regarding number of seats in different courses.(3)The Government shall consider the First Statutes, submitted by the University and shall give its approval thereon within four months from the date of its receipt with such modifications, if any, as it may deem necessary.(4)The Government shall publish the First Statutes, as approved by it, in the Official Gazette and thereafter, the First Statutes shall come into force from date of such publication.
