Section 35 in The Jawaharlal Nehru University Act, 1966
35. Ordinances. - Subject to the provisions of the Act and these Statues, the Ordinances may provide for all or any of the following matters, namely:--
(a)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(b)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(c)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(d)the maintenance of discipline among the students of the University;(e)the conditions of residence of students at the University;(f)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 study;(g)the giving of moral instruction;(h)the numbers, qualifications, emoluments and the terms and conditions or service, of teachers of the University;(i)the management of colleges, institutions maintained by the University, Special Centres and Specialised Laboratories;(j)supervision and inspection of colleges, recognised institutions, Special Centres and Specialised Laboratories;(k)all other matters which by the Act or these Statutes are to be or may be provided for by the Ordinances.
