Section 31 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
31. Ordinances -(1) 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, the courses of study and the fees therefore, the qualifications pertaining to theaward of degrees and diplomas and other academic distinctions, the conditions for the grant of fellowship and awardsand the like;(b)the conduct of examinations, including the terms and conditions of office and appointment of examiners;(c)the conditions of residence of students and their general discipline;(d)the management of institutions, schools and centers maintained by the University;(e)the procedures for the settlement of disputes between the employees and the University, or between thestudents and the University;(f)the procedures for the settlement of disputes between the employees and students;(g)the procedure for any appeal by an aggrieved employee or a student;(h)maintenance of discipline among the students of the University;(i)regulation of the conduct and duties of the employees of the University and regulation of the conduct of thestudents of the University;(j)the categories of misconduct for which action may be taken under this Act or the Statutes or theOrdinances;(k)any other matter which, by or under this Act or the Statutes, is to be, or may be, provided for by theOrdinances.(2)The first Ordinances shall be made by the Vice-Chancellor with the prior approval of the Government andthe Ordinances so made may be amended, repealed or added to, at any time by the Board in such manner as may beprescribed;
