Section 30 in Shri Guru Ram Rai University Act, 2016
30. Rules.
- Subject to the provisions of this Act, the Rules may provide for all or any of the following matters:-(a)Admission of students to the University and their enrolment and continuance as such;(b)Laying down the courses of study for all degrees and other academic institutions of the University;(c)The award of degrees and other academic distinctions;(d)The conditions of the award of fellowships, scholarships, studentships, medals and prizes;(e)The conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators tabulators and moderators;(f)Fee chargeable from students for various courses;(g)The fee to be charged for admission to the examinations, degrees and other academic distinctions of the University;(h)The conditions of residence of the students at the University or a Constituent College;(i)Maintenance of discipline among the students of the University or a Constituent College;(j)All other matters as may be provided in the Statutes and rules under this Act.
