Section 30 in Rajasthan Agriculture University, Bikaner Act, 1987
30. Ordinances of the University.
(1)The Vice-Chancellor shall have power, at any time after the appointed day, to make, with the previous approval of the Government, the first Ordinances of the University.(2)Any amendment to the Ordinances (by adding, deleting or in any other manner) may be made, at any time after the first Ordinances are made under sub-section(1), by the Board in such manner as may be prescribed.(3)The Ordinances of the University may, subject to the provisions of this Act and the Statutes, be made for all or any of the following matters, namely:-(a)the courses of study, admission or enrolment of students, fee, qualifications or conditions requisite for any degree, diploma, certificate or fellowship;(b)the conduct of examinations including the appointments of examiners and their terms and conditions;(c)management of colleges, institutions, research stations or extension centers or other agencies or bodies run by or admitted to the privileges of the University;(d)the conditions for residing in any hostel or other place of residence run or maintained by the University, the levying of charges therefor and other related matters;(e)the recognition and supervision of hostels not run or maintained by the University;(f)the matters related to emoluments and conditions of services of officers, teachers and employees, their services records, tutorial instructions, allowances including travelling and daily allowances payable to teachers and employees; and(g)any other matter required by the Statutes to be dealt by or under the Ordinances of the University.
