Section 29 in Arunachal Pradesh University of Studies Act, 2012
29. Rules.
- Subject of the provisions to this Act, the rules may provide for ail or any of the following matters namely;-(a)Admission of students to the University and their enrollment and continuance as such;(b)The courses of study to be laid down for all Degrees, Diplomas, Certificates, Charters and other Academic Distinctions of the University;(c)The award of Degrees, Diplomas, Charters, Certificates, pre-university certificates and other Academic Distinctions of the University;(d)Creation of new authorities of the University;(e)Accounting Policy and Financial Procedure;(f)The conditions of the award of Fellowships, Scholarships, Studentships, Medals and Prizes;(g)The conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators, tabulators, and moderators,(h)The fee to be charged for the admission to the examinations, Degree, Diplomas, Certificates, Charters and other Academic Distinctions of the University;(i)Revision of Fees;(j)Alternation of number of seats in different courses and Programmes;(k)The conditions of residence of the students at all University or a constituent college or affiliated college;(l)Maintenance or discipline among the students of the University or a constituent college or affiliated college;(m)All other matters as may be provided under the Act.
