Section 35(1) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(1)Notwithstanding anything contained in sub-section (1) of Section 34, no Ordinance shall be made-(a)affecting the conditions of residence or discipline of students; or(b)affecting the admission or enrolment of students or prescribing examination to be recognised as equivalent to the Vishwavidyalaya examinations; or(c)affecting the conditions, mode of appointment or duties of examiner or the conduct or standard of examinations or any course of study;unless a draft of such Ordinance has been proposed by the Shiksha Samiti.
