Section 38 in Birsa Munda Tribal University Act, 2017
38. Ordinances.
- Subject to such conditions as may be prescribed by or under this Act, the Executive Council may make Ordinances to provide for all or any of the following matters, namely:-(i)conditions under which students shall be admitted to courses of studies for degrees, diplomas and other academic distinctions;(ii)conditions governing the appointment and the duties of examiners;(iii)conduct of examinations;(iv)recognition of teachers of the University;(v)conditions of residence, conduct and discipline of students of the University;(vi)recognition of hostels;(vii)inspection of colleges, institutions and hostels;(viii)rules to be observed and enforced by colleges and institutions in respect of transfer of students;(ix)mode of execution of contracts or agreements for or on behalf of the University;(x)all matters which, by this Act or the Statutes are to be or may be provided for by the Ordinances;(xi)to fix the fees to be charged from the students;(xii)generally all matters for which provision is. in the opinion of the Executive Council, necessary for the exercise of the powers conferred or for the performance of the duties imposed upon the Executive Council by this Act or the Statutes.
