Section 29(1) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(1)Subject to the provisions of this Act, the rules and the Statutes made thereunder , the first Ordinances may provide for all or any of the following matter, namely,-(a)The admission of students to the University and their enrolment as such;(b)The courses of study to be laid down for degrees and diplomas of the University;(c)The award of degrees, diplomas and other academic distinctions, the minimum, qualifications for the same;(d)The rules & procedures for award 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 or diplomas of the University;(g)Provision of various student facilities & services provided by the University including but not limited to student housing;(h)Provision regarding disciplinary action against the students;(i)The creation, composition and functions of any other body which is considered necessary for improving the academic standards of the University;(j)The manner of co-operation and collaboration with other Universities and institutions of higher education;(k)Such other matters which are required to be provided by the Ordinance by or under this Act.
