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9 [27. Power to make Statutes. Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely: (a) the constitution, powers and functions of the authorities of the University, 1 *** and such other other authorities as may be constituted from time to time; (b) the election and continuance in office of the members of the said authorities, the filling of vacancies of members, and all other matters relative to those authorities for which it may be necessary or desirable to provide; 2 [(c) the manner of election of appointment, as the case may be, of the Chancellor, the ProChancellor, the Vice-Chancellor and other officers of the University;] (d) the manner of appointment of teachers and other academic staff and their emoluments; (e) the manner of appointment of employees other than teachers and other academic staff of the University and their emoluments; (f) the manner of appointment of teachers and other academic staff working in any other University or institution for a specified period for undertaking a joint project; (g) the conditions of service of employees including the provision for pension, insurance and provident fund, the manner of termination of service and disciplinary action; (h) the principles governing seniority of service of employees; (i) the procedure for arbitration in cases of dispute between employees or students and the University; (j) the procedure for appeal to the Executive Council by any employee or student against the action of any officer or authority of the University; (k) the establishment and recognition of Students Union or associations of teachers, academic staff or other employees of the University; (l) all other matters which by this Act are to be, or may be, provided by the Statutes.]    |
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