Section 28 in Jawaharlal Nehru Technological Universities Act, 2008
28. Ordinances.
(1)Subject to the provisions of this Act and statutes, the Ordinances of the University may provide for all or any of the following matters, namely-(a)the admission of the students to the constituent colleges;(b)the courses of study leading to all degree, diplomas and certificates of the University;(c)the conditions under which the students shall be admitted to the degree, diploma or certificate courses;(d)the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;(e)the manner in which exemptions relating to the admission of students to examinations may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)any other matter which by this Act or the statutes, is to be made or may be provided for by an Ordinance.(2)Save as otherwise provided in this section Ordinances shall be made by the Academic Senate.(3)All Ordinances made by the Academic Senate shall take effect from such date as may be fixed by the Academic Senate but every Ordinance so made shall be submitted as soon as may be after it is made to the Council and shall be considered by the Council at its next succeeding meeting.(4)The Council shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to modify or cancel any such Ordinance and such Ordinance shall from the date of such resolution have effect in such modified form or shall stand cancelled, as the case may be.
