Section 28 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
28. Ordinances.
(1)Subject to the provision of this Act and the Statutes, the Ordinances may provide for any matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.(2)Without prejudice to the generality of the provisions of sub-section (1), the Ordinances shall provide for the following matters, namely :-(a)the admission of student, the courses of study and the fees therefore, the qualification pertaining to the degrees, diplomas, certificates and other courses; the conditions for the grant of fellowships, awards and the like;(b)the conduct of examinations, including the terms and conditions and appointment of examiners; and(c)the management of Colleges admitted to the privileges of the University.(3)The first Ordinances shall be made by Vice-Chancellor with the previous approval of the State Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in such manner as may be prescribed.
