Section 35(2) in Rajiv Gandhi University of Health Sciences Act, 1994
(2)Subject to the provisions of this Act and the Statutes, the Ordinance may provide for the following matters, namely:-(a)admission of the students to the University and its affiliated colleges and the levy of fees for admission to the University, colleges and University laboratories;(b)courses of study leading to degrees, diplomas and other academic distinctions of the University;(c)conditions under which students shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;(d)conduct of examinations of the University and the conditions under which students shall be admitted to such examinations;(e)manner in which exemption relating to admission of students to examination may be given;(f)conditions, mode of appointment and duties of examining bodies and examiners;(g)maintenance of discipline among students;(h)fees to be charged for various courses of study, research, experiment and practical training and for admission to various university examinations;(i)all other matters which by this Act or by the Statutes are to be or may be provided by the Ordinances.
