Section 28 in Gujarat Private Universities Act, 2009
28. First Ordinances.
(1)Subject to the provisions of this Act, the rules and the Statutes made thereunder, the First Ordinances may provide for all or any of the following matter, namely:-(a)The admission of students to the University and their enrolment as such;(b)The courses of study to be laid down for degrees, diplomas and certificates of the University;(c)The award of degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same;(d)The conditions for award of fellowships, scholarships, stipends, medals and prizes;(e)The conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(f)Fees to be charged for the various courses examinations, degrees or diplomas of the University;(g)The conditions of residence of the students of the University;(h)Provision regarding disciplinary action against the students;(i)The creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(j)The manner of co-operation and collaboration with other Universities and institutions of higher educations;(k)Such other matters which are required to be provided by the Ordinances by or under this Act.(2)The First Ordinances of University shall be made by the President which after being approved by the Board of Management, shall be submitted to the State Government for its approval.(3)The State Government shall consider the First Ordinances submitted by the President under sub-section (2) as far as possible within two months from the date of its receipt and may approve it or give suggestions for modifications therein.(4)The President shall either modify the Ordinances incorporating the suggestion of the State Government or give reasons for not incorporating any of the suggestions made by the State Government and shall return the First ordinances along with such reasons, if any, to the State Government and on receipt of the same, it shall consider the comments of the President and may approve the First Ordinances of the University with or without such modifications and it shall be published by the State Government in the Official Gazette, and it shall come into force from the date of such publication.
