Section 22(1) in Dr. Babasaheb Ambedkar Open University Act, 1994
(1)Subject to the provisions of this Act and the Statutes the Ordinances may provide for all or any of the following matters namely:-(a)the admission of students, the courses of study and the fees thereof, the qualifications pertaining to degrees, diplomas, certificates and other courses, the conditions for the grant of fellowships, awards and like;(b)the conduct of examinations including the terms and conditions for the appointment of examiners, moderators and such other staff and their duties;(c)laying down the policy and norms regarding,-(i)fixation of examination fees and emoluments travelling and other allowances to be paid to the examiners, moderators and such other staff appointed for the examination work;(ii)payment to teachers, lesson writers, evaluators and other academic staff appointed for organisation and conducting refresher courses, workshop, seminars and other programmes;(iii)rates of tuition fees and other charges receivable from the students;(iv)rates of remuneration to be paid to visiting professors emeritus professors, consultants, fellows, scholars, artists, course writers;(d)the conduct and discipline of the students and the action to be taken against them for breach of discipline or misconduct including the following, namely:-(i)use of unfair means at an examination or in relation thereto by himself or by any other student or abetment thereof;(ii)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(iii)disorderly or otherwise objectionable conduct whether within or outside the University;(e)the conduct of examinations and other tests and the manner in which the candidates may be assessed or examined by the examiners;(f)the inspection regional centres, study centres and recognised institutions;(g)the mode of execution of contracts or agreements for or on behalf of the University;(h)the rules to be observed and enforced by study centres and recognised institutions regarding transfer of students;(i)the holding of convocations to confer degrees, diplomas, to grant certificates and other academic distinctions and recognition to persons who have passed approved course of study in the University or conducted research;(j)collaboration with other Universities in the State, other statutory authorities and with departments of the State Government;(k)the appointments, for a specified period or periods teachers and other academic staff working in any other University or organisation for undertaking Joint projects;(l)the principles governing the seniority of service of the employees of the University;(m)the procedure for the settlement of dispute between the University and the students;(n)provision for reservation of adequate number of posts of teachers, officers, and other employees of the University for the members of the Schedule Castes and Schedule Tribes;(o)manner of withdrawal of recognition;(p)generally all matters for which provision is in the opinion of the Board of Management necessary for exercise of the powers conferred or the performance of the duties;(q)any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.
