28. Statutes.-

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

(a) conferment of honorary degrees;

(b) formation of departments of teaching, establishment of workshops, laboratories and studios;

(c) fees to be charged for courses of study in the Institute including Institute campus and for admission to the examinations of degrees, diplomas and certificates of the Institute;

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

(e) qualifications of teachers of the Institute;

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

(g) reservation of posts for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes of persons as may be determined by the Central Government;

(h) constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute;

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

(j) establishment and maintenance of halls and hostels;

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

(l) manner of filling up of vacancies among members of the Governing Council;

(m) allowances to be paid to the Chairperson and members of the Governing Council;

(n) authentication of the orders and decisions of the Governing Council;

(o) 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;

(p) any other matter which by this Act is to be or may be prescribed by the Statutes.

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