Section 33 in Indira Kala Sangit Vishwavidyalaya Act, 1956
33. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely :(i)the admission of students to the Vishwavidyalaya and their enrolment as such;(ii)the courses of study to be laid down for all degrees, diplomas and certificates of the Vishwavidyalaya;(iii)the degrees, diplomas, certificates and other academic distinctions to be awarded by the Vishwavidyalaya, the qualification for the same, and the means to be taken relating to the granting and obtaining of the same;(iv)the fees to be charged for courses of study in the Vishwavidyalaya and for admission to the examinations, degrees and diplomas of the Vishwavidyalaya;(v)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes, etc.;(vi)lay down conditions for appearing at examinations for degrees, diplomas, certificates and other academic distinctions;(vii)laying down conditions for conferred of degrees and other academic distinctions for research;(viii)the conduct of examinations including the term of office and manner of appointment and duties of examining bodies, paper setters, examiners and moderators;(ix)the maintenance of discipline among the students of the Vishwavidyalaya;(x)the conditions of residence of the students at the Vishwavidyalaya;(xi)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students, and prescribing for their special courses of study;(xii)giving of religious instruction;(xiii)the management of colleges and other institutions founded or maintained by the Vishwavidyalaya;(xiv)the supervision and inspection of colleges and other institutions admitted to the privileges of the Vishwavidyalaya;(xv)all other matters which by this Act or the Statutes are to be or may be provided for by the Ordinances; and(xvi)pay scales of teachers of the Vishwavidyalaya :Provided that Ordinance under item (xvi) shall be made without the prior approval of the State Government under Section 49.(xvii)[ University Students Union.] [Added by C.G. Act No. 28 of 2015, dated 5.8.2015.]
