 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
26. 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, centre of research, establishment of workshops, laboratories, studios; (b) the institution of fellowships, scholarships, exhibitions, medals and prizes; (c) the classification, term of office, qualification, the method of appointment and the determination of the terms and conditions of service of officers, teachers and other staff of the Institute; (d) the reservation of posts for the Scheduled Castes, the Scheduled Tribes and other backward categories of person as may be determined by the Central Government; (e) the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute; (f) the constitution, powers and duties of the authorities of the Institute; (g) the manner of filling up of vacancies among members of the Governing Council; (h) the authentication of the orders and decisions of the Governing Council; (i) the meetings of the Governing Council, Senate or any Committee, the quorum at such meetings and the procedure to be followed in the conduct of their business; (j) conferment of honorary degree; (k) the establishment and maintenance of halls and hostels; (l) the conditions of residence of students of the Institute and the levying of the fees for residence in the halls and hostels and other charges; and (m) any other matter which by this Act is to be or may be specified by the Statutes.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back