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The Rajiv Gandhi National Institute of Youth Development Act, 2012 33. Power to make Ordinances.- Subject to the provisions of this Act and the Statutes, the Ordinances of the Institute may provide for all or any of the following matters, namely:- (a) the admission of the students to the Institute; (b) the reservation in admission to various courses or programmes of the Institute for the Scheduled Castes, the Scheduled Tribes and other categories of persons; (c) the courses of study to be laid down for all degrees, diplomas and certificates awarded by the Institute; (d) the conditions under which students shall be admitted to the degree, diploma and certificate courses and to the examinations of the Institute and the eligibility conditions for awarding the same; (e) the conditions of award of fellowships, scholarships, exhibitions, medals and prizes; (f) the conditions and manner of appointment and duties of examining bodies, examiners and moderators; (g) the conduct of examinations; (h) the maintenance of discipline among the students of the Institute; (i) the fees to be charged for courses of study in the Institute and for admission to the examinations of degrees of the Institute; (j) the conditions of residence of students of the Institute and the levying of the fees for residence in the halls and hostels and of other charges; and (k) any other matter which by this Act or the Statute is to be, or may be, provided by the Ordinances.    |
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