Section 24 in Haryana Vishwakarma Skill University Act, 2016
24. Ordinance and their scope.
- Subject to the provisions of this Act and the Statutes, the Ordinances shall 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 all degrees, diplomas and certificates of the University;(c)the conditions under which students shall be admitted to the degree or diploma courses and to the examination of the University and shall be eligible for degrees and diplomas;(d)the fee to be charged for courses of study in the University and for admission to the examinations, degree and diplomas of the University; and further to make progressively the fee structure so flexible that the courses could become self-financing to the extent possible;(e)the conditions of the award of fellowships, studentships, exhibition, medals and prizes;(f)the conduct of examinations, including the term of office and manner of appointment and the duties of examiners, moderators and assessors;(g)the conditions of residence of students of the University; and(h)all other matters which by this Act or the Statutes are to be made or may be provided for by the Ordinances.
