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The Academy of Scientific and Innovative Research, 2011 30. Ordinances.- (1) Subject to the provisions of this Act and the Statutes, the Ordinances of the Academy may provide for all or any of the following matters, namely:- (a) the admission of the students; (b) the courses of study; (c) the conditions under which students shall be admitted and shall be eligible for degrees, diplomas and certificates and to the examinations of the Academy, and shall be eligible for the degrees, diplomas and certificates; (d) the conditions of award of the fellowships, scholarships, medals and prizes; (e) the condition and mode of appointment and duties of examining bodies, examiners and moderators; (f) the conduct of examinations; (g) the maintenance of discipline among students of the Academy; (h) any other matter which by this Act or the Statute, is to be, or, may be, provided for by the Ordinances. (2) Save as otherwise provided in this section, Ordinances shall be made by the Senate. (3) All Ordinances made by the Senate shall have the effect from such date as it may direct, but every Ordinance so made shall be submitted, as soon as may be, to the Board and shall be considered by the Board in its subsequent meeting. (4) The Board shall have the power by resolution to modify or cancel or rescind any of the Ordinances and such Ordinances shall, from the date of such resolution stand modified accordingly or cancelled or rescinded, as the case may be.    |
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