Section 45(2) in The U.P. Harcourt Butler Technical University Act, 2016
(2)Without prejudice to the generally of the provisions of sub-section (1), the Ordinances shall provide for the following matters, namely -(a)the admission of students to the University and their enrolment and continuance as such;(b)the courses of study to be laid dow n for all degrees, diplomas and other academic distinctions of University;(c)the conditions under which students shall be admitted to the examinations, degrees, dual-degrees, certificates and diplomas of the University and shall be eligible for the award of such degrees, dual-degrees, certificates and diplomas;(d)the conditions of the award of scholarships, fellowships, studentships, bursaries, medals, prizes, awards, etc.;(e)the conditions of residence of students at the University, and the management of halls/hostels maintenance by the University;(f)the maintenance of discipline among the students of the University;(g)the formation of parent-teacher association for any purpose;(h)the fees which may be charged by the University for any purpose;(i)the conditions subject to which person may be recognized as qualified to give instructions in halls/hostels;(j)the conditions and mode of appointment and the duties of examining bodies, examiners, moderators, invigilators and tabulators;(k)the conduct of examinations;(l)the remuneration and allowances including travelling and daily allowances to be paid to persons employed on the business of the University;(m)matters relating to the general welfare of the employees;(n)all other matters which by this Act or the Statutes are required to be or may be provided for by the Ordinances.
