Section 30 in National Institute of Design Act, 2014
30. Ordinances.
- Subject to the provisions of this Act and the Statutes, the [Ordinances of each Institute] [Substituted 'Ordinances of the Institute' by Act No. 38 of 2019, dated 29.11.2019.] may provide for all or any of the following matters, namely:-(a)admission of the students to the Institute including Institute campus;(b)reservation in admission to various courses or programmes of the Institute for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes;(c)courses of study to be laid down for all degrees, diplomas and certificates of the Institute;(d)conditions under which students shall be admitted to the degree, diploma and certificate courses and to the examinations of the Institute and award of degrees, diplomas and certificates;(e)conditions for award of fellowships, scholarships, exhibitions, medals and prizes;(f)conditions and mode of appointment and duties of examining body, examiners and moderators;(g)conduct of examinations;(h)maintenance of discipline among the students of the Institute; and(i)any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.
