Section 48 in Rabindranath Tagore University Act, 2017
48. Ordinances.
- Subject to the provisions of this Act, and the Statutes, the Executive Council may frame Ordinances to provide for all or any of the following matters, namely :(i)the admission of students to the University and their enrolment as such;(ii)the courses of study to be laid down for all degrees and diplomas of the University;(iii)the conditions under which the students shall be admitted to the degree and diploma courses and the examinations of the University and shall be eligible for the Degrees and Diplomas;(iv)the conditions of residence of the students of the University;(v)recognition of the Hostels;(vi)the qualifying attendance requirement for students;(vii)the extension of University teaching in any suitable centre within the State by means of University extension lectures or others;(viii)the emoluments and conditions of service of teachers of the University;(ix)the fees to be charged for study in the University and for admission to the examinations, degrees and diplomas of the University;(x)the formation of Departments of teaching in the Faculties;(xi)the constitution, powers and duties of the Boards of the University;(xii)the conduct of examinations; and(xiii)all matters which by this Act or the statutes are to be or may be provided by the Ordinances.
