Section 35 in Rajiv Gandhi University of Health Sciences Act, 1994
35. Ordinances.
(1)The Syndicate may, from time to time, make Ordinances and amend or repeal the same.(2)Subject to the provisions of this Act and the Statutes, the Ordinance may provide for the following matters, namely:-(a)admission of the students to the University and its affiliated colleges and the levy of fees for admission to the University, colleges and University laboratories;(b)courses of study leading to degrees, diplomas and other academic distinctions of the University;(c)conditions under which students shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;(d)conduct of examinations of the University and the conditions under which students shall be admitted to such examinations;(e)manner in which exemption relating to admission of students to examination may be given;(f)conditions, mode of appointment and duties of examining bodies and examiners;(g)maintenance of discipline among students;(h)fees to be charged for various courses of study, research, experiment and practical training and for admission to various university examinations;(i)all other matters which by this Act or by the Statutes are to be or may be provided by the Ordinances.(3)In making an Ordinance the Syndicate shall consult,-(a)the Boards of Studies in matters relating to the appointment and duties of examiners; and(b)the Academic Council in matter relating to conduct or standard of examination or conditions of residence of students.(4)Every Ordinance made by the Syndicate shall have effect from such date as the Syndicate may specify, and every Ordinance so made shall be submitted to the Chancellor and the senate for information.
