Section 23 in The Jai Narain Vyas University Jodhpur Act, 1962
23. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-(a)the admission of students of the University and their enrollment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)the decrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualifications for the same, and the measures to be adopted for granting and obtaining of the same respectively;(d)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(e)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(f)the conduct of examinations, including the term of office and manner of appointment and the duties of examining bodies, examiners and moderators;(g)the maintenance of discipline among the students of the University;(h)the conditions of residence of students at the University;(i)the special arrangements, if any, which may be made for the residence, discipline, and teaching of women students, and the prescribing for them of special courses of study;(j)the emoluments and the terms and conditions of service of teachers of the University and other staff of the University;(k)the management of colleges, institutions, hostels and halls founded, maintained, or recognised by the University;(l)the supervision and inspection of colleges, institutions, hostels and halls admitted to the privileges of the University; and(m)all other matters which by this Act or the Statutes are to be, or may be, provided for by the Ordinances.
