Section 34 in Jharkhand University of Technology Act, 2011
34. Ordinances.
- (i) Subject to the provisions of this Act, the Ordinances of the University may provide for all or any of the following matters, namely :-(a)The admission of the students to the constituent colleges;(b)The courses of study leading to all degrees, diplomas and certificate of the University.(c)The conditions under which the students shall be admitted to the degree, diploma or certificate courses;(d)The conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;(e)The manner in which exemptions relating to the admission of students to examinations may be given;(f)The conditions and mode of appointment and duties of examining bodies and examiners;(g)The maintenance of discipline among the students of the University;(ii)Save as otherwise provided in this section the Ordinances shall be made by the Academic Council.(iii)All Ordinances made by the Academic Council shall take effect from such date as may be fixed by the Academic Council but every Ordinance so made shall be submitted as soon as may be after it is made to the Executive Council and shall be considered by the Executive Council at its next succeeding meeting.(iv)The Executive Council shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting to modify or cancel any such Ordinances and such Ordinances shall from the date such resolution have effect in such modified form or shall stand cancelled, as the case may be.
