29. Power to make ordinances.- [Substituted by Act 62 of 1951, s.21, for the former ss. 29 and 30]
(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 to the University and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same;(d)the fees to he charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(e)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(f)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(g)the maintenance of discipline among the students of the University;(h)the conditions of residence of the students of the University;(i)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and the prescribing for them of special courses of studies;(j)the giving of religious instruction;(k)the emoluments and the terms and conditions of service of teachers of the University;(l)the maintenance of high schools and other institutions in accordance with the provisions of section 12;(m)the supervision and inspection of colleges and other institutions admitted to the privileges of the University under section 12A; and(n)all other matters which by this Act or the Statutes are to be or may be provided for by the Ordinances.(2)The Ordinances in force immediately before the commencement of the Aligarh Muslim University (Amendment) Act, 19516 may be amended, repealed or added to at any time by the Executive Council provided that-(i)no Ordinance shall be made affecting the conditions of residence or discipline of students except after consultation with the Academic Council;(ii)no Ordinance shall be made-(a)affecting the admission or enrolment of student or prescribing examinations to be recognised as equivalent to the University examinations, or(b)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard examinations or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.(3)The Executive Council shall not have power to amend any draft proposed by the Academic Council under the provisions of sub-section (2) but may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part together with any amendments which the Executive Council may suggest.(4)Where the Executive Council has rejected the draft of an Ordinance proposed by the Academic Council, the Academic council may appeal to the Central Government and the Central Government may, by order, direct that the proposed Ordinance shall be laid before the next meeting of the Court for its approval and that pending such approval it shall have effect from such date as may be specified i the order:Provided that if the Ordinance is not approved by the Court a such meeting, it shall cease to have effect.(i)All Ordinances made by the Executive Council shall be submitted, as soon as may be, to the Visitor and the Court, and shall be considered by the Court at its next meeting and the Court shall have power, by a resolution passed by a majority of not less than two-thirds of the members voting, to cancel any Ordinance made by the Executive Council, and such Ordinance shall, from the date of such l resolution, cease to have effect.(6)The Visitor may, by order, direct that the operation of any Ordinance shall be suspended until he has had an opportunity of exercising his powers of disallowance, and any order of suspension under this sub-section shall cease to have effect on the expiration of one month from the date of such order or on the expiration of fifteen days from the date of consideration of the Ordinance by the Court, whichever period expires later.(7)The Visitor may, at any time after an Ordinance has been considered by the Court, signify to the Executive Council his disallowance of such Ordinance, and from the date of receipt by the Executive Council of intimation of such disallowance, such Ordinance shall cease to have effect.]
