Central Universities Act, 2009

28. Power to make Ordinances. -

1.   Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-

a.   the admission of students to the University and their enrolment as such;

b.   the courses of study to be laid down for all degrees, diplomas and certificates of the University;

c.   the medium of instruction and examination;

d.   the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same;

e.   the fees to be charged for courses of study in the University and for admission to examinations, degrees and diplomas of the University;

f.   the conditions for award of fellowships, scholarships, studentships, medals and prizes;

g.   the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators;

h.   the conditions of residence of the students of the University;

i.   the special arrangements, if any, which may be made for the residence and teaching of women students and the prescribing of special courses of studies for them;

j.   the establishment of Centres of Studies, Boards of Studies, Specialised Laboratories and other Committees;

k.   the manner of co-operation and collaboration with other Universities, institutions and other agencies including learned bodies or associations;

l.   the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;

m.   the institution of fellowships, scholarships, studentships, medals and prizes;

n.   the setting up of a machinery for redressal of grievances of employees and students; and

o.   all other matters which by this Act, or, the Statutes, are to be, or, may be, provided for by the Ordinances.

2.   The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Executive Council and the Ordinances so made may also be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes:

Provided that in the case of Guru Ghasidas Vishwavidyalaya and Doctor Harisingh Gour Vishwavidyalaya, and Hemvati Nandan Bahuguna Garhwal University, till such time as the first Ordinances are not so made, in respect of the matters that are to be provided for by the Ordinances under this Act and the Statutes, the relevant provisions of the Statutes and the Ordinances made immediately before the commencement of this Act under the provisions of the Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973, and the Uttar Pradesh State Universities Act, 1973, respectively, shall be applicable in so far as they are not inconsistent with the provisions of this Act and the Statutes.

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