Section 40 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
40. Ordinances.
- Subject to the provisions of this Act and the statutes, the ordinances may provide for all or any of the following matters, namely: -(a)the admission of the students of the University and its affiliated colleges and the levy of fees for admission to the University and colleges;(b)the courses of study leading to all degrees, diplomas and other academic distinctions of the University;(c)the conditions under which the students shall be admitted to the courses of study leading to degrees, diploma and other academic distinctions of the University;(d)the conduct of examination of the University and the conditions subject to which students shall be admitted to such examinations;(e)the manner in which exemption relating to the admission of students to examinations may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)the fees to be charged for courses of study, research, experiment and practical training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University;(i)any other matter which by this Act or the statutes is required to be, or may be, prescribed by ordinances.
