Section 33(1) in Indian Institute of Teacher Education, Gujarat Act, 2010
(1)Subject to the provisions of this Act, the Executive Council may make the Ordinances to provide for all or any of the following matters, namely(i)the conditions under which students shall be admitted to courses of studies for degrees, diplomas and other academic distinctions;(ii)conditions governing the appointment and the duties of examiners;(iii)conduct of examinations;(iv)recognition of teachers of the University;(v)the conditions of residence, conduct and discipline of the students of the University;(vi)the recognition of hostels;(vii)the inspection of approved and recognized institutions and hostels;(viii)rules to be observed and enforced by approved and recognized institutions in respect of transfer of students;(ix)the mode of execution of contracts or agreements for, or on behalf of the University;(x)all other matters which, by or under this Act may be required to be provided.
