Section 28 in Abhilashi University (Establishment And Regulation) Act, 2014
28. The First ordinances.
(1)Subject to the provisions of this Act or the rules or statutes made thereunder, the Board of Management may make such First ordinances with the approval of the Governing Body as it deems appropriate for the furtherance of the objects of the University and such 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 the degrees, diplomas and certificates of the University;(c)the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the means to be taken relating to the granting and obtaining of the same;(d)the conditions for awarding of fellowships, scholarships, stipends, medals and prizes;(e)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(f)fees to be charged for the various courses, examinations, degrees and diplomas of the University;(g)the conditions of residence of the students in the hostels of the University;(h)provision regarding disciplinary action against the students;(i)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(j)the manner of co-operation and collaboration with other Universities and institutions of higher education; and(k)all other matters which by this Act or statutes made thereunder are required to be provided by the ordinances.(2)The Board of Management shall either modify the ordinances incorporating the suggestion of the Governing Body or give reasons for not incorporating any of the suggestions made by the Governing Body and shall return the ordinances alongwith such reasons, if any, to the Governing Body and on receipt of the same, the Governing Body shall consider the comments of the Board of Management and shall approve the ordinances of the University with or without such modifications and then the ordinances, as approved by the Governing Body shall come into force.
