Section 28 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
28. First Ordinances.
(1)Subject to the provisions of this Act and the rules or Statutes made thereunder, the first Ordinance may provide for all or any of the following matters, namely :-(a)admission of students to the private university and their enrollment mentioning clearly special consideration for the students of the specified categories;(b)details of courses of study to be prescribed for the degrees, diplomas and certificates of the private university;(c)award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the means to be adopted relating to the granting and obtaining of the same;(d)conditions for award of fellowships, scholarships, stipends, medals and prizes;(e)conduct of examinations, including the terms of office, manner of appointment and the duties of examination bodies, examiner and moderators;(f)examination fees to be charged for the various courses for degrees and diplomas of the private university;(g)conditions of residence of the students of the private university;(h)provisions regarding disciplinary action against the students;(i)creation, composition and functions of any other body which is considered necessary for improving the academic environment of the private university;(j)manner of co-operation and collaboration with other universities and institutions of higher education; and(k)all other matters which by this Act or Statutes made thereunder are required to be provided by the Ordinances.(2)The first Ordinances of the private university shall be made by the Vice-Chancellor which shall be submitted to the Regulatory' Commission for approval.(3)The Regulatory Commission shall consider the first Ordinances submitted by the Vice-Chancellor under sub-section (2) within two months from the date of its receipt and shall either approve it or give suggestions for modifications.(4)The Vice-Chancellor shall give his comments on the suggestions made by the Regulatory Commission and shall return the first Ordinance to the Commission and on receipt of the same, the Commission shall either approve the comments of the Vice-Chancellor or disapprove the same and on the basis of the final decision, the Ordinance, as approved by the Regulatory Commission, shall come into force.
