Section 26(1) in North-Eastern Hill University Act, 1973
(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 to the University and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)the medium of instruction and examination;(d)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining of the same;(e)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(f)the conditions of award of fellowships, scholarships, studentships, medals and prices;(g)the conduct of examinations, including the term of office and of appointment and the duties of examining bodies; examiners and moderators; (h) the conditions of residence of the students of the University;(i)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and the prescribing of special courses of studies for them;(j)the appointment and emoluments of employees other than those for whom provision has been made in the Statutes;(k)the establishment of Centres of Studies, Board of Studies, Special Centres, specialised laboratories and other Committees;(l)the manner of co-operation and collaboration with other Universities and authorities including learned bodies or associations;(m)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(n)such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes;(o)the management of Colleges and Institutions established by the University;(p)the supervision and management of Colleges and Institutions admitted to the privileges of the University; and(q)all other matters which by this Act or the statutes may be provided for by the Ordinances.
