Section 38 in THE RASHTRIYA RAKSHA UNIVERSITY ACT, 2020
38. Ordinances. —
Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:—(a)the admission of students to the University and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)the medium of instruction and examination;(d)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same;(e)the fees to be charged for courses of study in the University and for admission to examinations, degrees and diplomas to the University;(f)the conditions and institution for award of fellowships, scholarships, studentships, medals and prizes;(g)the conduct of examination including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators;(h)the conditions of residence of the students of the University;(i)the special arrangements, if any, which may be made for the residence and teaching of women students and the specifying of special courses of studies for them;(j)the establishment of centres of studies, boards of studies, specialised laboratories and other committees;(k)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(l)the setting up of machinery for redressal of grievances of employees and students; and(m)any other matter which by this Act or Statutes, is to be, or may be, specified in the Ordinances.
