Section 39(1) in The Netaji Subhas Open University Act, 1997
(1)The Academic Council shall have the power to make, subject to the provisions of this Act and the Statutes, Ordinances which may provide for all or any of the following matters:-(a)the admission of students in the University;(b)imposition and collection of fees, fines and other dues payable to the University;(c)prescribing the equivalence of examinations, degrees and diplomas of other universities and institutions;(d)the courses of study, the examinations to be held, and the conditions on which students shall be admitted to examinations for any degree, diploma, certificate or title of the University;(e)the grant of exemptions;(f)the appointment, duties and remuneration of examiners;(g)the recognition of libraries and museums;and all other matters which under this Act or the Statutes are required to be or may be prescribed by Ordinances.
