Section 32 in University of Heatlh Sciences, Karnal Act, 2016
32. Ordinances.
(1)The Ordinances shall be made, amended, repealed or added to by the Executive Council:Provided that no Ordinance shall be made-(a)affecting the admission or enrolment of students or prescribing examinations to be recognized as equivalent to University examination;(b)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless the draft of such an Ordinance has been proposed by the Academic Council.(2)The Executive Council may return to the Academic Council for reconsideration, either in whole or in part, any draft proposed by the Academic Council under sub-section (1) alongwith its suggestion:Provided that the Executive Council shall not be bound to make, amend, repeal or add to the draft proposed by the Academic Council itself. It may, however, reject the draft, if not found suitable, when submitted to it by the Academic Council for the second time.(3)All Ordinances made by the Executive Council, shall have effect from such date, as it may direct and every Ordinance made shall be communicated, as soon as may be, to the Chancellor.(4)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 and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of University;(c)the degrees, diplomas, certificates and other academic distinctions to be awarded by University, the qualifications for the same, and the procedure to be adopted for granting and obtaining of the same;(d)the fees to be charged for courses of study in University, affiliated colleges and institutions and for admission to the examinations, degrees, diplomas and certificate courses of University;(e)the conditions for the award of fellowships, scholarships, studentships, medals and prizes;(f)the conduct of examinations, including the terms of office and manner of appointment and the duties of the examining bodies, examiners and moderators;(g)the maintenance of discipline among the students;(h)the conditions of residence of students;(i)the conditions of service including provisions for pension, provident fund or insurance's schemes for the benefit of the employees;(j)the management, supervision and inspection of affiliated colleges and institutions;(k)all other matters which by this Act or the Statutes are to be or may be provided for by the Ordinances.
