Section 29 in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006
29. Rules.
- Subject to the provisions of this Act the Rules may provide for all or any of the following matters, namely :(a)Admission of students to the University and their enrolment and continuance as such;(b)The courses of study to be laid down for all Degrees, Diplomas, Certificates, Charters and other academic distinctions of the University;(c)The award of Degrees, Diploma, Charters, Certificates and other academic distinctions of the University;(d)Creation of new authorities of the University;(e)Accounting policy and financial procedure;(f)The conditions of the award of fellowships scholarships studentships, medals and prizes;(g)The conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators tabulators and moderators;(h)The fee to be charged for admission to the examinations, Degrees, Diplomas, Certificates, Charters and other academic distinctions of the University of the University;(i)Revision of fees;(j)Alteration of number of seats in different courses and programs.(k)The conditions of residence of the students at the University or a constituent college or affiliated college;(l)Maintenance of discipline among the students of the University or a constituent college or affiliated college;(m)All other matters as may be provided in the Statutes and Rules under the Act.
