Section 32 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
32. Ordinances.
- Subject to the provisions of this Act and the statutes made thereunder, the Board of Management may make ordinances to provide for all or any for the following matters namely :-(a)the admission of students to the university;(b)the courses of study and curricular to be laid down for all degrees, diplomas and certificates of the university ;(c)the conditions under which students shall be admitted to courses of study and curricular and examination for degrees, diplomas other academic distinctions;(d)the recognition and inspection of hostels;(e)conditions of residence, conduct, attendance and discipline of students of the university;(f)conduct of examinations;(g)recognition of supervisors for guiding research;(h)emolument and condition of service of the university teachers;(i)rules to be observed and enforced by affiliated colleges in respect of transfer of students;(j)number, qualification and condition of appointment of teacher of the university;(k)duties and powers of the committees to be appointed by the authorities;(l)the mode of execution of contracts or agreements for, or on behalf of the university ;(m)condition of award of fellowships, scholarship, studentships, exhibitions, medal and prises, bursaries etc.;(n)special arrangements, if any, which may be made for the residence, discipline and teaching of women students and prescribing for them special courses of study;(o)management of colleges, and other institutions founded or maintained by the university;(p)register of students to be kept by affiliated colleges and recognized institutions;(q)rates of travelling allowances and daily allowances admissible to the members of the authorities, committees and other bodies of University, the examiners, the officers and staff of the university ;(r)constitution of students bodies and their mode of election;(s)all other matters which, by this Act or the statutes or ordinance may be provided ;(t)generally, all matters for which provision is, in the opinion of the Board of Management, necessary for the exercise of the powers conferred, or the discharge of the duties imposed, upon the university authorities by this Act or statutes;
