Section 27 in The West Bengal University of Health Sciences Act, 2002
27. Ordinances.
- Subject to the conditions prescribed by or under this Act, the Executive Council may make Ordinance, to provide for all or any of the following matters, namely:-(i)the conditions under which students shall be admitted to courses of study for degree, diploma, certificate and other academic distinctions;(ii)the fees to- be charged for enrolment of students for attending such courses in the University and the conducted colleges (including the tuition fees and hostel charges), which shall, as far as possible, be uniform for the colleges situated in the same local areas, for admission to the examinations leading to degrees, diplomas, certificate and other academic distinctions, and for registration of graduates;(iii)the conditions of residence, conduct and discipline of the students of the University, and action to be taken against them for breach of discipline or misconduct, including the following:-(a)use of unfair means at an examination or abatement thereof,(b)refusal to appear or give evidence in any authorized inquiry by an officer in charge of an examination, or by any officer or authority of the university, or(c)disorderly or otherwise objectionable conduct, whether within or outside the University;(iv)the qualifications and classification of teachers in University Departments, colleges and recognized institutions;(v)the conditions governing the appointment and duties of examiners;(vi)the conduct of examinations and other tests, and the manner in which the candidates may be assessed or examined by the examiners;(vii)the recognition of teachers of the University and the conditions subject to which persons may be recognized as qualified to give instructions in the University Departments, colleges and recognized institutions;(viii)the inspection of colleges, recognized institutions, halls and hostels;(ix)the mode of execution of contracts or agreements for, by or on behalf of the University;(x)the rules to be observed and enforced by colleges and recognized institutions regarding transfer of students wherever necessary;(xi)the powers and functions of students' associations and other organization in colleges;(xii)all other matters which, by or under this Act or Statutes, are to be or may be, provided for by Ordinance; and(xiii)generally, all matters for which provision is, in the opinion of the Executive Council, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Executive Council by or under this Act or Statutes.
