Section 26 in Rajasthan Sanskrit University Act, 1998
26. Ordinances of the University.
- Subject to the provisions of this Act and the statutes made thereunder, the Executive Council may make ordinance for all or any of the following matters: -(a)to lay down courses of studies for all degrees, diplomas and certificates of the University and to determine other co-curricular activities;(b)to prescribe conditions under which student shall be admitted to the Courses of Studies and other co-curricular activities, degrees, diplomas, certificates and other special degrees;(c)residence, conduct and discipline of the students of the University;(d)conduct of examinations;(e)recognition of Supervisors for research;(f)to determine the mode of entering into contract for or on behalf of the University;(g)to enforce compliance of the rules relating to transfer of students, by the affiliated colleges;(h)all matters, the disposal whereof is required to be made by the ordinances, as per provisions of this Act or the statutes made thereunder;(i)generally all matters which, in the opinion of the Executive Council, are necessary for exercising the powers conferred by this Act or the statutes made thereunder or for the discharge of the duties of the Executive Council.
