Section 35 in Himachal Pradesh Technical University Act, 2014
35. Ordinances.
(1)Subject to the provisions of this Act, the Statutes and the Ordinances of the University may provide for all or any of the following matters, namely: -(a)the admission of Students to the University and the Colleges or Institutions;(b)to prescribe the courses of study for all degrees, diplomas and other courses and the conditions under which the Students shall be admitted thereto;(c)to formulate, modify and revise curriculum of various courses;(d)to design a system to conduct examinations, evaluation, assessment and grading of Student's performance;(e)to promote collaboration between Industries and other Academic Institutions or Universities;(f)the duties and functions of Heads of the Schools or Departments or Centres;(g)the maintenance of discipline amongst the Students of the University;(h)the conditions of award of Fellowships, Scholarships, Studentships, Stipends, Medals and Prizes to the Students; and(i)All other matters which under this Act or the Statutes are required to be carried out or may be prescribed for by, an Ordinance.(2)Save as otherwise provided in this section, the Ordinances shall be made by the Academic Council.(3)The Ordinances so made or amended by the Academic Council shall have effect from such date as it may direct, but every Ordinance so made shall be submitted to the Board for its consideration in its next meeting.(4)The Board shall have power by resolution to modify or cancel any such Ordinance and such Ordinance shall, from the date of such resolution, stand modified accordingly or cancelled, as the case may be.
