Section 28 in The National Institute Of Pharmaceutical Education And Research Act,1998
28. Ordinances.
-Subject to the provisions of this Act and the Statutes, the Ordinances of each Institute may provide for all or any of the following matters, namely:-(a)the admission of the students to the Institute;(b)the reservation for the Scheduled Castes, the Scheduled Tribes and other categories of person;(c)the courses of study to be laid down for all degrees of the Institute;(d)the conditions under which students shall be admitted to the degree courses and to the examinations of the Institute and shall be eligible for degrees;(e)the conditions of award of the fellowships, scholarships, exhibitions, medals and prizes;(f)the conditions and mode of appointment and duties of examining bodies, examiners and moderators;(g)the conduct of examinations;(h)the maintenance of discipline among the students of the Institute;(i)the fees to be charged for courses of study in the Institute and for admission to the examinations of degrees of the Institute;(j)the conditions of residence of students of the Institute and the levying of the fees for residence in the halls and hostels and of other charges; and(k)any other matter which by this Act or the Statutes is to be, or may be, provided for by the Ordinances.
