Section 33 in Tamil Nadu Private Universities Act, 2019
33. Power to make Ordinances.
- Subject to the provisions of this Act and the statutes, the ordinances shall be made by the Executive Council, subject to the approval of the Management Committee, which may provide for all or any of the following matters, namely:-(a)the admission of students to the Private University and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the Private University;(c)the medium of instruction and examination;(d)the award of degree, diploma, certificate and other academic distinctions, the qualification for the same and the matters to be taken relating to the granting and obtaining of the same;(e)the fees to be charged for courses of study in the Private University and for admission to the examinations, degrees, diplomas and certificates of the Private University;(f)the conditions for the award of fellowships, scholarships, studentships, medals and prizes;(g)the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators;(h)the conditions of residence of the students of the Private University;(i)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and prescribing of special courses of studies for them within the Private University;(j)the appointment and emoluments of employees other than those for whom provision has been made in the statutes;(k)the establishment of Centre of Studies, Boards of Studies, Inter¬disciplinary Studies, Special Centres, Specialised Laboratories and other Committee;(l)the manner of co-operation and collaboration with other Universities and authorities including learned bodies or association;(m)the creation, composition and functions of any other body which is considered necessary for improving the academic mileage of the Private University;(n)the remuneration to be paid to the examiners, moderators, invigilators and tabulators;(o)such other terms and conditions of service of teachers and other academic staff as are not prescribed by the statutes.
