AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

31.Statutes.

Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-

(a) the formation of departments of teaching;

(b) the institution of fellowships, scholarships, exhibitions, medals and prizes;

(c) the terms of office and the method of appointment of officers of the Institute;

(d) the qualifications of teachers of the Institute;

(e) the classification, method of appointment and the determination of the terms and conditions of service of teachers and other staff of the Institute;

(f) the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute as per the provisions existing from time to time;

(g) the constitution, powers and duties of the authorities of the Institute;

(h) the establishment and maintenance of halls and hostels;

(i) the conditions of residence of students of the Institute and the levying of fees for residence in the halls and hostels and of other charges;

(j) the allowances to be paid to the Chairperson and members of the Board;

(k) the authentication of the orders and decisions of the Board;

(l) 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; and

(m) any other matter as may be considered necessary for the efficient functioning of the Institute.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement