Section 40(1) in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
(1)Subject to the provisions of this Act or the rules or Statutes made thereunder, the Board of Management may make such First Ordinances with the approval of the Governing Body as it deems appropriate for the furtherance of the objects of the Cluster University and such Ordinances may provide for all or any of the following matters, namely:-(a)the admission of students to the Cluster University and their enrolment as such;(b)the courses of study to be laid down for the degrees, diplomas and certificates of the Cluster University;(c)the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the means to be taken relating to the granting and obtaining of the same;(d)the conditions for awarding 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 various courses, examinations, degrees and diplomas of the Cluster University;(g)the conditions of residence of the students in the hostels of the Cluster University;(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 life of the Cluster University;(j)the manner of co-operation and collaboration with other Universities and institutions of the higher education; and(k)all other matters which by this Act or Statutes made thereunder are required to be prescribed by the Ordinances.
