42. Power to make Ordinances.-

(1) Save as otherwise provided in this Act, the Ordinances of the Regional Centre shall be made by the Programme Advisory Committee.

(2) Subject to the provisions of this Act and the Statutes made thereunder, the Ordinances of the Regional Centre may provide for all or any of the following matters, namely:-

(a) admission of students from within India and from the region to the Regional Centre and their enrolment as such;

(b) the course of study;

(c) the conditions under which students shall be admitted to the examinations of the Regional Centre and shall be eligible for degrees, diplomas and certificates;

(d) the conditions for award of fellowships, scholarships, medals and prizes;

(e) the conditions and manner of appointment, term and duties of examining bodies, examiners and moderators;

(f) the conduct of examinations;

(g) the conditions of residence of students of the Regional Centre;

(h) the maintenance of discipline among the employees and students;

(i) the courses of study to be laid down for all degrees, diplomas and certificates of the Regional Centre including the medium of instruction and examination;

(j) the award of degrees and other academic distinctions, and the manner of granting and obtaining of the same;

(k) the withdrawal of degrees, diplomas, certificates and other academic distinctions;

(l) the fees to be charged for courses of study and for admission to examinations, degrees and diplomas of the Regional Centre;

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

(n) the establishment, management, recognition and abolition of centres of studies, schools, departments, specialised laboratories, halls and institutions; and

(o) any other matter which by this Act or the Statutes, is to be, or may be, provided for by the Ordinances.

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