Section 30(1) in The Academy Of Scientific And Innovative Research Act, 2011
(1)Subject to the provisions of this Act and the Statutes, the Ordinances of the Academy may provide for all or any of the following matters, namely :-(a)the admission of the students;(b)the courses of study;(c)the conditions under which students shall be admitted and shall be eligible for degrees, diplomas and certificates and to the examinations of the Academy, and shall be eligible for the degrees, diplomas and certificates;(d)the conditions of award of the fellowships, scholarships, medals and prizes;(e)the condition and mode of appointment and duties of examining bodies, examiners and moderators;(f)the conduct of examinations;(g)the maintenance of discipline among students of the Academy;(h)any other matter which by this Act or the Statute, is to be, or, may be, provided for by the Ordinances.
