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28. Statutes.- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:- (a) the conferment of honorary degrees; (b) the formation of departments of teaching and centres for research; (c) the fees to be charged for courses of study in the School and for admission to the examinations of degrees and diplomas of the School; (d) the institution of fellowship, scholarships, exhibitions, medals and prizes; (e) the term of office and the method of appointment of officers of the School; (f) the qualifications of teachers of the School; (g) the classification, the method of appointment and the determination of the terms and conditions of service of teachers and other staff of the School; (h) the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the School; (i) the constitution, powers and duties of the authorities of the School; (j) the establishment and maintenance of halls and hostels; (k) the conditions of residence of students of the School and the levying of fees for residence in the halls and hostels and of other charges; (l) the allowances to be paid to the Chairperson and Members of the Board; (m) the authentication of the orders and decisions of the Board; and (n) 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.    |
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