Section 35 in The Anna University of Technology, Madurai Act, 2010
35. Ordinances.
- Subject to the provisions of this Act and the statutes, the ordinances of the University may provide for all or any of the following matters, namely:-(a)the admission of the students to the University and affiliated or approved colleges;(b)the courses of study leading to all degrees, diplomas and other academic distinctions of the University;(c)the conditions under which the student shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;(d)the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;(e)the manner in which exemptions relating to the admission of students to examinations may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)the fees to be charged for courses of study, research, experiment and practical training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University; and(i)any other matter which by this Act or the statutes is required to be, or may be prescribed by the ordinances.
