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State of Madhya Pradesh - Section

Section 39 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

39. Ordinances.

- Subject to the provisions of this Act and the Statutes the ordinances may provide for all or any of the following matters, namely :-
(1)The holding of convocations to confer degrees and diplomas.
(2)The conferment of honorary degrees, Academic distinctions and withdrawal of degrees.
(3)The establishment and abolition of hostels maintained by the University.
(4)The institution and conditions of award of fellowships, scholarships, studentships, exhibitions, bruisers, medals, prizes and other awards.
(5)The allowances payable to member of the Board.
(6)The entrance or admission of the students to the University and their enrolment and continuance as such and the conditions and procedures for dropping students from enrolment.
(7)The fees which may be charged by the University.
(8)The courses of study to be laid down for all degrees, diplomas and certificates of the University.
(9)The conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and their eligibility for the award of degrees and diplomas.
(10)The conditions for conferral of degree and other academic distinctions.
(11)The maintenance of discipline among the students of the University.
(12)The special arrangements if any which may be made for residence, discipline and teaching of women students and the prescription of special courses of study for them.
(13)The conditions of residence of students of the University and the levy of fees for residence in hostels.
(14)The conditions and management of hostel not maintained by the University.
(15)The conditions of service, remuneration and allowances including travelling and daily allowance, to be paid to officers, teachers and other persons employed under the University.