27. Statutes.

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

(a) the manner of appointment of the Chancellor;

(b) the manner of appointment of the Vice-Chancellor, the term of his appointment, the emoluments and other conditions of his service and the powers and functions that may be exercised and performed by him;

(c) the manner of appointment of the Registrar, the Finance Officer, the Controller of Examinations and other officers and terms and conditions of their service and the powers and functions that may be exercised and performed by such officers;

(d) the other authorities of the University, the terms of office of the members of such authorities and the powers and functions that may be exercised and performed by such authorities;

(e) the appointment of teachers and other employees of the University, their emoluments and other conditions of service:

Provided that the terms and conditions of teachers and employees shall not be varied to their disadvantage;

(f) the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the employees of the University;

(g) the principles governing the seniority of service of the employees of the University;

(h) the procedure for regulating the work of the Tribunal of Arbitration;

(i) the procedure for the settlement of disputes between the employees or students of the University, and the University;

(j) the co-ordination and determination of standards in the University;

(k) Schools of Studies, members of its Board and the power and functions of such Board; (l) all other matters which by this Act are to be, or may be, provided by the Statutes.

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