Section 33 in Indian Institute of Teacher Education, Gujarat Act, 2010
33. Ordinances.
(1)Subject to the provisions of this Act, the Executive Council may make the Ordinances to provide for all or any of the following matters, namely(i)the conditions under which students shall be admitted to courses of studies for degrees, diplomas and other academic distinctions;(ii)conditions governing the appointment and the duties of examiners;(iii)conduct of examinations;(iv)recognition of teachers of the University;(v)the conditions of residence, conduct and discipline of the students of the University;(vi)the recognition of hostels;(vii)the inspection of approved and recognized institutions and hostels;(viii)rules to be observed and enforced by approved and recognized institutions in respect of transfer of students;(ix)the mode of execution of contracts or agreements for, or on behalf of the University;(x)all other matters which, by or under this Act may be required to be provided.(2)The Executive Council may make, amend or repeal Ordinances in the manner hereinafter provided.(3)No Ordinance concerning the matters referred to in clauses (i) to (viii) of sub-section (1), or any other matter connected with the maintenance of the standards of teaching and examinations within the University, shall be made by the Executive Council unless a draft thereof has been proposed by the Academic Council.(4)The Executive Council shall not have the power to amend any draft proposed by the Academic Council under sub-section (3), but may approve the draft Ordinances or either reject or return it to the Academic Council for reconsideration, in whole or in part, together with any amendments which the Executive Council may suggest.(5)All Ordinances made by the Executive Council shall have effect from such date as it may direct, but ever Ordinance so made shall be submitted to the Chancellor within a period of two weeks. The Chancellor shall have the power to direct the Executive Council, within four weeks of the receipt of the Ordinances, to suspend its operation, and he shall, as soon as possible, inform the Executive Council of his objection to it. He may, after receiving the comments of the Executive Council, either withdraw the order suspending the Ordinances or reject the Ordinances, and his decision shall be final.
