Section 32 in The Haryana Private Universities, 2006
32. First Ordinance.
(1)Subject to the provisions of this Act, the Statutes, the Regulations or the Rules, the First Ordinance 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 the degrees, diplomas and certificates of the university;(c)the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the means to be taken relating to the granting and obtaining of the same;(d)the conditions for award of fellowships, scholarships, stipends, medals and prizes;(e)the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators;(f)fees to be charged for the various courses, examinations, degrees and diplomas of the university;(g)the conditions of residence of the students of the university;(h)provisions regarding disciplinary action against the students;(i)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the university;(j)the manner of co-operation and collaboration with other universities and institutions of higher education;(k)all other matters which by this Act or Statutes are required to be provided for by the Ordinances.(2)The First Ordinance of the university shall be made by the Vice-Chancellor which after being approved by the Board of Management, shall be submitted to the Government for its approval.(3)[ The Government shall consider the First Ordinance submitted by the Vice-Chancellor under sub-section (2) within a period of three months from the date of its receipt and shall either approve it or give suggestions for modifications therein.] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](4)The Vice-Chancellor shall either modify the Ordinance incorporating the suggestions of the Government or give reasons for not incorporating any of the suggestions made by the Government and shall return the First Ordinance along with such reasons, if any, to the Government and on receipt of the same, the Government shall consider the comments of the Vice-Chancellor and shall approve the First Ordinance of the university with or without such modifications, and then the First Ordinance, as approved by the Government shall be published by the Government in the Official Gazette.
