Section 32(2) in Uttarakhand Open University Act, 2005
(2)Without prejudice to the generality of the provisions of sub-section (1), the Ordinance shall provide for the following matters, namely ;-(a)the admission of students, the courses of study and the fees thereof, the qualifications pertaining to degrees, diplomas, certificates and other courses, the conditions for the grant of fellowships, awards and the like,(b)the conduct of examinations, including the terms and conditions and appointment of examiners; and
