Section 32(2) in Vijaybhoomi University, Raigad Act, 2018
(2)Subject to the provisions of this Act or the rules or statutes made thereunder, the Board of Management may make such First Ordinances with the approval of the Governing Body as it deems appropriate for the furtherance of the objects of the University and such ordinances may provide for all or any of the following matters, namely :-(a)the admission of students to the University and their enrolment as such ;(b)the courses of study to be laid down for the degrees, diplomas and certificates of the University ;(c)the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same and the means to be taken relating to the granting and obtaining of the same ;(d)the conditions for awarding of fellowships, scholarships, stipends, medals and prizes ;(e)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators ;(f)fees to be charged for the various courses, examinations, degrees and diplomas of the University ;(g)the conditions of residence of the students in the hostels of the University ;(h)the provisions regarding disciplinary action against the students ;(i)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University ;(j)the manner of co-operation and collaboration with other Universities and institutions of higher education ; and(k)all other matters which are required to be provided by the ordinances under the provisions of this Act or the statutes made thereunder.
