Section 54 in St Xavier's University, Kolkata Act, 2016
54. Statutes.
- Subject to the provisions of this Act, Statutes may be made by the Governing Board to provide for all or any of the following matters:-(a)the declaration of posts of various officers of the University;(b)the establishment of various authorities of the University;(c)the powers, duties, and terms and conditions of service of the teachers, officers and employees of the University in so far as these have not been . specifically provided in the Act;(d)the constitution, powers, functions and duties of the authorities of the University in so far as these have not been specifically provided for in this Act;(e)the procedure of holding of convocations to confer degrees, titles, diplomas, certificates and other academic distinctions, including honorary degrees and distinctions;(f)the conditions for the registration of all the degree and diploma recipients of the University and for the maintenance of a register for this purpose;(g)the minimum qualifications for appointment of teachers and officers of the University;(h)all other matters which under this Act are required to be or may be provided by Statutes.
