Section 28(1) in Jawaharlal Nehru Technological Universities Act, 2008
(1)Subject to the provisions of this Act and statutes, the Ordinances of the University may provide for all or any of the following matters, namely-(a)the admission of the students to the constituent colleges;(b)the courses of study leading to all degree, diplomas and certificates of the University;(c)the conditions under which the students shall be admitted to the degree, diploma or certificate courses;(d)the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;(e)the manner in which exemptions relating to the admission of students to examinations may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)any other matter which by this Act or the statutes, is to be made or may be provided for by an Ordinance.
