Section 22 in The Kurukshetra University Act, 1986
22. Ordinances and their scope.
- Subject to the provisions of this Act and the Statutes, the 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 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 examinations of the University and shall be eligible for degrees and diplomas;(d)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(e)the conditions of the award of fellowships, studentships, exhibitions, medals and prizes;(f)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(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.
