Section 31 in The Nalanda Open University Act, 1995
31. Ordinances.
(1)The Executive Council may subject to the provision of this Act and Statutes, make Ordinance to 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 fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(c)The constitution, powers and duties of the Committee of the University;(d)The inspection of study centres by any agency; and(e)All other matters which by this Act or the Statutes are to be or may be provided for by the Act.(2)An Ordinance made by the Executive Council under sub-section (1) shall be submitted as soon as may be to the Chancellor who shall after obtaining the advice of the Bihar Inter-University Board declare that he assents to the Ordinance with or without amendment or that he withholds his assent therefrom.(3)an Ordinance shall have no validity until it has been assented to by the Chancellor under sub-section (2).
