Section 35(1) in Himachal Pradesh Technical University Act, 2014
(1)Subject to the provisions of this Act, the Statutes and the Ordinances of the University may provide for all or any of the following matters, namely: -(a)the admission of Students to the University and the Colleges or Institutions;(b)to prescribe the courses of study for all degrees, diplomas and other courses and the conditions under which the Students shall be admitted thereto;(c)to formulate, modify and revise curriculum of various courses;(d)to design a system to conduct examinations, evaluation, assessment and grading of Student's performance;(e)to promote collaboration between Industries and other Academic Institutions or Universities;(f)the duties and functions of Heads of the Schools or Departments or Centres;(g)the maintenance of discipline amongst the Students of the University;(h)the conditions of award of Fellowships, Scholarships, Studentships, Stipends, Medals and Prizes to the Students; and(i)All other matters which under this Act or the Statutes are required to be carried out or may be prescribed for by, an Ordinance.
