Section 32 in International Institute of Information Technology (IIIT) University Act, 2013
32. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances of Institute may provide for all or any of the following matters, namely :-(a)admission of the students to the Institute;(b)the courses of study to be laid down for all degree, diploma or any other distinction or award of the Institute;(c)the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the Institute, and shall be eligible for degree and diploma or any other distinction or award of the Institute;(d)the conditions of award of the fellowships, scholarships, exhibitions, medals and prizes;(e)the conditions and mode of appointment and duties of examining bodies, examiners and moderators;(f)the conduct of examinations;(g)the maintenance of discipline among the students of the Institute; [***] [Omitted 'and' by C.G. Act No. 11 of 2014, dated 5.8.2014.][(g-1) constitution of StudentsÂ’ Union and its mode; and] [Inserted by C.G. Act No. 11 of 2014, dated 5.8.2014.](h)any other matter, not being inconsistent with the provisions of this Act or Statutes, which, by or under this Act and the Statutes thereunder, are, or to be, or may be, provided.
