Section 57(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(1)Subject to the provisions of this Act and the Regulations, the Ordinances may provide for all or any of the following matters, namely-(a)The admission of the students to the University and the levy of fees for admission to the University;(b)The courses of study leading to degrees, diplomas and other academic distinctions of the University;(c)The conditions under which the students shall be admitted to the courses of study leading to degrees, diploma and other academic distinctions of the University;(d)The conduct of examination of the University and the conditions subject to which students shall be admitted to such examinations;(e)The manner in which exemption 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;(h)The fees to be charged for courses of study, research, experiment and practice training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University;(i)Any other matter which by this Act or the Regulations is required to be, or may be prescribed by Ordinances.
