Section 44 in A.P.J. Abdul Kalam Technological University Act, 2015
44. Ordinances.
- Subject to the conditions prescribed by or under this Act, the Executive Committee may make Ordinances, to provide for all or any of the following matters, namely:-(i)the conditions under which students shall be admitted to courses of study and to the examinations of the University and shall be eligible for the award of degree, postgraduate degree, diploma, certificate and other academic distinctions;(ii)the fees to be charged for enrolment of students for attending such courses in the University and that for admission to the examinations leading to degrees, postgraduate degrees, diplomas, certificates and other academic distinctions, and for registration of graduates and any other type of fees to be charged;(iii)the conditions of residence, conduct and discipline of the students of the University, and action to be taken against them for breach of discipline or misconduct, including the following:-(a)use of unfair means at an examination or abetment thereof;(b)refusal to appear or give evidence in any authorised inquiry by an officer in charge of an examination or by any officer or authority of the University; or(c)disorderly or otherwise objectionable conduct, whether within or outside the University;(iv)the conditions governing the appointment and duties of examiners;(v)the conduct of examinations and other tests and the manner in which the candidates may be assessed or examined by the examiners;(vi)the classification of teachers, staff strength in various departments, workload of teachers and other staff in the University departments and affiliated colleges;(vii)the inspection of affiliated colleges, institutions and hostels;(viii)the mode of execution of contracts or agreements by or on behalf of the University;(ix)the rules to be observed and enforced by affiliated colleges and institutions regarding transfer of students wherever necessary;(x)all other matters which, by or under this Act or Statutes, are to be or may be, provided by Ordinances; and(xi)generally, all matters for which provision is, in the opinion of the Board of Governors, necessary for the exercise of the powers conferred or the performance of the duties imposed on any authority of the University under this Act or Statutes.
