Section 31 — Statutes.

Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:— (a) the formation of departments of teaching; (b) the institution of fellowships, scholarships, exhibitions, medals and prizes; (c) the terms of office and the method of appointment of officers of the Institute; (d) the qualifications of teachers of the Institute; (e) the classification, method of appointment and the determination of the terms and conditions of service of teachers and other staff of the Institute; (f) the constitution of pension, insurance and provident funds for the benefit of the officers, teachers and other staff of the Institute as per the provisions existing from time to time; (g) the constitution, powers and duties of the authorities of the Institute; (h) the establishment and maintenance of halls and hostels; (i) the conditions of residence of students of the Institute and the levying of fees for residence in the halls and hostels and of other charges; (j) the allowances to be paid to the Chairperson and members of the Board; (k) the authentication of the orders and decisions of the Board; (l) 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; and (m) any other matter as may be considered necessary for the efficient functioning of the Institute.

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