Section 55 in West Bengal Green University Act, 2017
55. Ordinances.
- Subject to the provisions of this Act and the Statutes, Ordinances may be made to provide for all or any of the following matters:-(a)the admission of students to the University and their enrolment;(b)the levy or fees in University Departments, Schools, Centres and in University Laboratories;(c)the conditions of residence and rules of discipline of the students of the University and the levy of fees for residence in halls and hostels;(d)the appointment of Teachers, officers and employees of the University, their emoluments, their duties and other terms and conditions of their service, in so far as these have not been specifically provided for in this Act or in the Statutes;(e)rules for the institution of Provident Fund or other funds for the benefit of the Teachers, officers and employees of the University;(f)rules for the establishment, maintenance and management of University Libraries, University Museums, halls and other University institutions, for study, research and residence;(g)rules for the recognition of libraries, laboratories, museums, hostels, and institutions for study, research and residence, other than those established, maintained and managed by the University;(h)rules for the imposition and collection of fees, fines and other dues payable to the University;(i)the duties and functions of the Teachers of the University including the Heads of Departments;(j)rules for the registration of students;(k)the appointment, duties and remuneration of examiners;(l)rules for the administration of gifts, endowments and benefactions, and for the institution and award of fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(m)rules and procedure for accepting grants and for raising or accepting loans other than loans from the central or any state Government or the University Grants Commission;(n)all other matters which under this Act or the Statutes are required to be or may be provided by Ordinances.
