Section 35 in The Indian Institutes of Information Technology Act, 2014
35. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances of every Institute may provide for all or any of the following matters, namely:-(a)the admission of the students to the Institute;(b)the courses of study to be laid down for all degrees and diplomas of the Institute;(c)the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the Institute, and shall be eligible for degrees and diplomas;(d)the conditions of award of the fellowships, scholarships, exhibitions, medals and prizes;(e)the conditions and mode of appointment and duties of examining bodies, examiners and moderators;(f)the conduct of examinations;(g)the maintenance of discipline among the students of the Institute; and(h)any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.
