Section 35 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
35. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Executive Council may make Ordinances to provide for all or any of the following matters, namely:-(a)the conditions under which students shall be admitted to courses of study for degrees, diplomas, certificates and other academic distinctions;(b)the fees to be charged for enrolment of students for attending such course in the University and recognised institutions including the tuition fees and hostel charges which shall, as far as possible, be uniform for the institutions situated in the same local area, for admission to the examinations IS degree, diploma, certificates and other academic distinctions, and for registration of graduates;(c)the conditions of residence (in hostels), conduct and discipline of W students of the University, and the action to be taken against them for breach of discipline or misconduct, including the following:-(i)use of unfair means at an examination or in relation thereto, by himself or by any other student or abetment thereof;(ii)refusal to appear or give evidence in any authorised inquiry by an officer in-charge of any examination, or by any officer or authority of the University; and(iii)disorderly or otherwise objectionable conduct, whether within or outside the University;(d)the qualifications and classification of teachers in University departments, schools and recognised institutions;(e)the conditions governing the appointment and duties of examiners;(f)the conduct of examinations and other tests and the manner in which the candidates shall be assessed or examined by the examiners;(g)the recognition of halls and hostels;(h)the inspection of recognised institutions, halls and hostels;(i)the recognition of teachers of the University and the conditions subject to which persons may be recognised as qualified to give instructions in the University and recognised institutions;(j)the mode of execution of contracts or agreements for, or on behalf of the University;(k)the rules to be observed and enforced by recognised institutions regarding transfer of students;(l)the powers and functions of students' associations and other organisations in conducted or recognised institutions;(m)all other matters which, by or under this Act or the Statutes, are to be, or may be provided by Ordinances; and(n)generally, all matters for which provision is, in the opinion of the Executive Council, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Executive Council by or under this Act or the Statutes.
