Section 32(1) in The Nalanda Open University Act, 1995
(1)Subject to the provisions of this Act the Statutes and the Ordinance, Regulation may be made to provide for all or any of the following matters, namely. -(a)The courses of study to be laid down for all degrees and diplomas of the University;(b)The condition under which students shall be admitted to the degree or diploma or certificate course and to the examinations of the University and shall be eligible for such degrees and diplomas and certificates;(c)The formation of departments in the faculties;(d)The conditions and mode of appointment and duties of paper setters,. and examiners and the conduct of examinations :(e)The standard of courses to be maintained in the study centres; and(f)All matters which by this Ordinance, the Statutes or the Act are to be or may be provided for by Regulations.
