Section 28(2) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
(2)Without prejudice to the generality of the provisions of sub-section (1), the Ordinances shall provide for the following matters, namely :-(a)the admission of student, the courses of study and the fees therefore, the qualification pertaining to the degrees, diplomas, certificates and other courses; the conditions for the grant of fellowships, awards and the like;(b)the conduct of examinations, including the terms and conditions and appointment of examiners; and(c)the management of Colleges admitted to the privileges of the University.
