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State of Rajasthan - Section

Section 28 in Statutes of the Homoeopathy University, Jaipur, 2011

28. Fee Structure, Freeships, Scholarships and Loans.

(1)The Board of Management shall prepare the fee structure for various programmes of study and sent it for the approval of the committee constituted under Section 33 of the Act, and likewise submit it to review once in every three years. The Board of Management may also prescribe refundable caution money for different purposes, in order to ensure use of University property by the students with due diligence and care, access to the library/laboratory or auditing of Programmes, to other academic purposes, such as participation in seminars/ workshops/ conferences organized by the University.
(2)The Board of Management may, on the recommendation of the President, establish schemes for award of full or partial freeships or scholarships to deserving students.
(3)The Board of Management may, on the recommendation of the President, establish schemes for award of fellowships and stipends to students and visiting scholars
(4)The Board of Management may, on the recommendation of the President establish schemes for grant of loans for educational purposes to deserving students.
(5)The Board of Management may, on the recommendation of the President, establish schemes for award of publication grants to enable students to publish their P.G. thesis, to enable University teacher publish their research work,
(6)In performance of the above functions, the Board of Management may, through the President, seek from the Academic Council its views thereon from time to time, as the Board may deem appropriate.Chapter-7 Conferment of Degrees