Section 39 in The Rajasthan Technical University Act, 2006
39. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matter namely;-(i)the courses of study, admission or enrollment of students, fee, qualifications or conditions requisite for any degree, diploma, certificate or fellowship;(ii)the conduct of examinations including the appointments of examiners and their terms and conditions;(iii)the conditions for residing in any hostel or other place of residence run or maintained by the University, the levying of charges therefore and other related matters;(iv)the recognition and supervision of hostels not run or maintained by the University;(v)any other matter required by this Act or the Statutes to be dealt by or under the Ordinances of the University.
