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.Open in Lexace · Ask the AI about this section
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