Section 28 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
28. First Ordinances.
(1)Subject to the provisions of this Act, the rules and the Statutes made thereunder, the First Ordinances may provide for all or any of the following matters, namely,-(a)the admission of students to the University and their enrolment as such;(b)the courses of study to be laid down for degrees and diplomas of the University;(c)the award of degrees, diplomas and other academic distinctions, the minimum qualifications for the same;(d)the rules and procedures for award of fellowships, scholarships, stipends, medals and prizes;(e)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(f)fees to be charged for the various courses, examinations, degrees or diplomas of the University;(g)provision of various student facilities and services provided by the University including but not limited to student housing;(h)provision regarding disciplinary action against the students;(i)the creation, composition and functions of any other body which is considered necessary for improving the academic standards of the University;(j)the manner of co-operation and collaboration with other Universities and institutions of higher education;(k)such other matters which are required to be provided by the Ordinance by or under this Act.(2)The First Ordinances of University shall be made by the Vice-Chancellor which, after being approved by the Board of Management, shall be submitted to the Government for its approval.(3)The Government shall consider the First Ordinances submitted by the Vice-Chancellor under sub-section (2) as far as possible within two months from the date of its receipt and may approve it or give reasoned suggestions for modifications therein.(4)The Vice-Chancellor shall either modify the Ordinances incorporating the suggestions of the Government or give reasons for not incorporating any of the suggestions made by the Government and shall return the First Ordinances along with such reasons, if any, after due consideration, by the Board of Management to the Government and on receipt of the same, it shall consider the comments of the Vice-Chancellor and may approve the First Ordinances of the University with or without such modifications and it shall be published by the Government in the Telangana Gazette, and it shall come into force from the date of such publication.
