Section 39 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
39. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters :-(i)the admission of students to colleges, teaching departments, schools of studies, Polytechnics and laboratories and levy of fees and their enrolment;(ii)the degrees, diplomas, certificates and other academic distinctions to be awarded by the Vishwavidyalaya, and the qualifications for the same;(iii)the examination leading to the degrees, diplomas and certificates of the Vishwavidyalaya;(iv)the fees to be charged for courses of study in the Vishwavidyalaya and for admission to the examinations, degrees and diplomas of the Vishwavidyalaya;(v)Laying down conditions for appearing at examinations for degrees, diplomas, certificates and other academic distinctions;(vi)conduct of examinations;(vii)the condition of award of fellowships, scholarships, studentships, exhibitions, medals and prizes etc.;(viii)the maintenance of discipline amongst the students of the Vishwavidyalaya;(ix)the conditions of residence of the students, teaching departments, schools of studies and the levy of fees for residence in hostels;(x)the recognition and inspection of hostels;(xi)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and prescribing for them special courses of study;(xii)giving of moral instructions;(xiii)the management of Colleges, Polytechnics and other institutions founded or maintained by the Vishwavidyalaya;(xiv)the supervision and inspection of Colleges, Polytechnics and other institutions admitted to the privileges of the Vishwavidyalaya;(xv)the duties, qualifications and conditions of appointment including pay scales of teachers of the Vishwavidyalaya paid by the Vishwavidyalaya;(xvi)the duties and powers of the Board and Committees to be appointed by the Vishwavidyalaya jointly with any other Vishwavidyalaya or body;(xvii)the rules to be observed and enforced by affiliated Colleges, Polytechnics and recognised institutions in respect of transfer of students;(xviii)the register of students to be kept by affiliated Colleges, Polytechnics and recognised institutions;(xix)the mode of execution of contracts or agreements by or on behalf of the Vishwavidyalaya;(xx)the rates at which travelling allowance and daily allowance shall be admissible to the members of the authorities, committees and other bodies of the Vishwavidyalaya, the examiners, the officers and staff of the Vishwavidyalaya;(xxi)constitution of students union and its mode of election thereto; and(xxii)all other matters which, by this Act or the Statutes, are also to be or may be provided for by the Ordinances :Provided that an ordinance under item (xv) shall be subject to the provisions of Section 52.
