Section 50 in Kerala Agricultural University Act, 1971
50. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Executive Committee shall have power to make Ordinances providing for all or any of the following matters, namely;(a)The levy of fees in colleges and other institutions by the University.(b)The work load and pattern of teaching staff in colleges.(c)The fixation of the scales of pay of various posts in the University and the terms and conditions of service of Officers of the University.(d)The residence and discipline of students; and(e)All other matters which by this Act or the Statutes are to be or may be provided for the Ordinances.
