Section 27 in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004
27. Ordinance.
(1)Subject to the provisions of this Act and the Statute the Ordinance may provide for all or any of the following matters, namely : -(a)administration of students, courses of study and fees thereof, qualifications pertaining to degree, diplomas, certificates and other courses, conditions for the grant of fellowships, awards and the like;(b)conduct of examinations, including the terms and conditions and appoint of examiners and moderators;(c)any other matter which by this Act or the Statute is to be or may be provided for by the Ordinance.(2)The first Ordinance shall be made by Kulpati with the previous approval of the State Government and the Ordinance so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statute.
