Section 42 in Kerala University of Health Sciences Act, 2010
42. Ordinances.
- Subject to the conditions prescribed by or under this Act, the Governing Council may make Ordinances, to provide for all or any of the following matters, namely: -(i)the conditions under which students shall be admitted to courses of study for degree, diploma, certificate and other academic distinctions;(ii)the lees to be charged for enrolment of students for attending such courses in the University and that for admission to the examinations leading to degrees, diplomas, certificate and other academic distinctions, and for registration of graduates and any other type of fees to be charged;(iii)the conditions of residence, conduct and discipline of the students of the University, and action to be taken against them for breach of discipline or misconduct, including the following:-(a)use of unfair means at an examination or abetment thereof;(b)refusal to appear or give evidence in any authorised inquiry by an officer-in-charge of an examination or by any officer or authority of the University; or(c)disorderly or otherwise objectionable conduct, whether within or outside the University;(iv)the conditions governing the appointment and duties of examiners;(v)the conduct of examinations and other tests and the manner in which the candidates may be assessed or examined by the examiners;(vi)the classification of teachers, staff strength in various departments, workload of teachers and other staff in the University departments and affiliated colleges;(vii)the inspection of affiliated colleges, recognised institutions and hostels;(viii)the mode of execution of contracts or agreements for, by or on behalf of the University;(ix)the rules to be observed and enforced by affiliated colleges and recognised institutions regarding transfer of students wherever necessary;(x)the duties and functions of students' associations and other organisations in colleges;(xi)all other matters which, by or under this Act or Statutes, are to be or may be, provided by Ordinances; and(xii)generally, all matters for which provision is, in the opinion of the Governing Council, necessary for the exercise of the powers conferred or the performance of the duties imposed on any authority of the University under this Act or Statutes.
