Section 32 in Uttarakhand Open University Act, 2005
32. Ordinance.
(1)Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matter which by this Act or the Statutes is to be or may be provided for by the Ordinance;(2)Without prejudice to the generality of the provisions of sub-section (1), the Ordinance shall provide for the following matters, namely ;-(a)the admission of students, the courses of study and the fees thereof, the qualifications pertaining to degrees, diplomas, certificates and other courses, the conditions for the grant of fellowships, awards and the like,(b)the conduct of examinations, including the terms and conditions and appointment of examiners; and(3)The first Ordinance shall be made by Vice Chancellor with the previous approval of the State Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.
