Section 18 in Maharaja Ranjit Singh State Technical University Act, 2014
18. Regulations.
- Subject to the provisions of this Act, the regulations may provide for all or any of the following matters, namely:-(a)the constitution, powers and duties of the Academic Council and such other authorities, as may be deemed necessary to constitute from time to time;(b)the appointments, powers and duties of the officers of the University;(c)the constitution of gratuity and provident fund and the establishment of an insurance scheme for the benefit of the officers and other employees of the University;(d)the conferment of Honorary degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment and constitution of faculties, departments, halls, hostels, colleges, centres and schools;(g)the conditions under which colleges, schools and centres may be admitted to the privileges of the University and withdrawal of such privileges;(h)the admission of students to the University and their enrolment as such;(i)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(j)the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualifications for the same and the amounts to be taken relating to the granting and obtaining of the same;(k)the fees to be charged for courses of study in the University and for admission to the examinations, degrees, diplomas and certificates of the University;(l)the conditions for the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(m)the conduct of examinations including terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(n)the maintenance of discipline among students at the University; (o) the conditions of residence of students at the University;(p)the emoluments and terms and conditions of service of the officers and employees of the University;(q)the management of colleges, schools, and centres founded or maintained by the University;(r)the supervision and inspection of colleges, schools and centres admitted to the privileges of the University; and(s)all other matters, which by this Act or may be provided for by the regulations.
