Section 17(1) in The National Law University Orissa Act, 2008
(1)Subject to the provisions of this Act and the Statutes contained in the Schedule, as amended from time to time, the Ordinances of the University may be made by the Executive Council for all or any of the following matters, namely ;(a)the courses of study, admission of students, fees, qualifications requisite for any degree, diploma or certificates and grant of fellowship;(b)the conduct of examination including the appointment of the examiners and their terms and conditions;(c)management of the colleges, institutions, research bodies and other agencies admitted to the privileges of the University; and(d)any other matter required by the Statutes to be dealt by Ordinances of the University.
