Section 32 in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
32. Rules.
- Subject of the provisions to this Act, the rules may provide for ail or any of the following matters namely:-(a)Admission of students to the University and their enrollment and continuance as such;(b)The courses of study to be laid down for all Degrees, Diplomas. Certificates, Charters and other Academic Distinctions of the University ;(c)The award of Degrees, Diplomas, Charters, Certificates, pre-university certificates and other Academic Distinctions of the University ;(d)Creation of new authorities of the University ;(e)Accounting Policy and Financial Procedure ;(f)The conditions of the award of Fellowships, Scholarships. Studentships, Medals and Prizes ;(g)The conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators, tabulators, and moderators ;(h)The fee to be charged for the admission to the examinations, Degree, Diplomas, Certificates, Charters and other Academic Distinctions of the University ;(i)Revision of Fees :(j)Alternation of number of seats in different courses and Programmes;(k)The conditions of residence of the students at all University or a constituent college or affiliated college ;(l)Maintenance or discipline among the students of the University or a constituent college or affiliated college ;(m)All other matters as may be provided under the Act;
