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The Jawaharlal Nehru University Act, 1966 15. 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 duties of the authorities and other bodies of the University, the qualifications and disqualifications for membership of such authorities and other bodies, appointment and removal of members thereof and other matters connected therewith; (b) the appointment, powers and duties of the officers of the University; (c) the appointment, terms and conditions of service and the powers and duties of the employees of the University; (d) the terms and conditions under which institutions may be associated with the University; (e) the administration of the University, the establishment and abolition of Colleges, institutions and Halls, the grant and withdrawal of recognition to institutions, the institution of Fellowships, Awards and the like, the conferment of degrees and other academic distinctions and the grant of diplomas and certificates; (f) any other matter which is necessary for the proper and effective management and conduct of the affairs of the University and which by this Act is to be or may be provided by the Statutes.    |
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