Section 51 in The SreeNarayanaGuru Open University Act, 2021
51. Ordinances.—
(1)Notwithstanding anything contained in this Act, the Vice-Chancellor shall make the First Ordinances of the University with the previous sanction of the Government.(2)The Syndicate may amend or repeal the Ordinances referred to in sub-section (1).(3)Subject to the conditions prescribed by or under this Act, the Syndicate may make Ordinances, for all or any of the following matters, namely:—(i)provisions under which students shall be admitted to courses of study and to the examinations of the University and eligibility for the award of certificate, diploma, degree, post graduate degree, research degree and other academic distinction;(ii)fees for enrolment of students for attending such courses of study conducted by the University and for admission to examinations for certificates, diplomas, degrees, post-graduate degrees, research degrees and other academic distinctions and fees for registration of graduates and any other type of fees;(iii)the provisions governing the appointment, powers and duties of examiners;(iv)the conduct of examinations and other tests and the manner in which the candidates may be assessed or examined by the examiners;(v)the mode of execution of contracts or agreements by or on behalf of the University;(vi)all other matters which, by or under this Act or Statutes are to be, or may be, provided by Ordinances;(vii)generally, all matters which in the opinion of the Syndicate, necessary for the exercise of the powers conferred or performance of duties on any authority, body or various councils of the University under this Act or Statutes.
