Section 33 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
33. Scope of Ordinances and their making.
(1)Subject to the provisions of this Act and the Statutes made thereunder, the Board of Management may make Ordinances to provide for all or any of the following matters, namely:-(a)the admission of students to the University;(b)the courses of study and curricula to be laid down for all degrees, diplomas and certificates of the University;(c)the conditions under which students shall be admitted to courses of study and curricula and examinations for degrees, diplomas and other academic distinctions;(d)the recognition and inspection of hostels;(e)conditions of residence, conduct, attendance and discipline of students of the University;(f)conduct of examinations;(g)recognition of supervisors for guiding research;(h)emolument and conditions of service of the University teachers;(i)rules to be observed and enforced by affiliated colleges in respect of transfer of students;(j)number, qualification and condition of appointment of teachers of the University;(k)duties and powers of the Committees to be appointed by the authorities;(l)the powers and duties of the Registrar and other officers and servants of the University;(m)the conditions governing appointments and duties of examiners;(n)the mode of execution of contracts or agreements for, or on behalf of the University;(o)the fees to be charged for courses of instruction in, or on behalf of the University;(p)all matters which by this Act or the Statutes are to be or may be provided for by Ordinances; and(q)generally, all matters for which provision is, in the opinion of Board of Management, necessary for the exercise of the powers conferred, or the performance of the duties imposed, upon the University authorities by this Act or Statutes:Provided that no Ordinance concerning admission to the University or to its examinations, courses of study, scheme of examination, attendance and appointment of examiners shall be considered unless a draft of such Ordinance has been proposed by the Academic Council.(2)The Board of Management shall not have power to amend any draft proposed by the Academic Council under the proviso to subsection (1) but may return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Board of Management may suggest.(3)All Ordinances made by the Board of Management shall be submitted to the Chancellor for approval and all such Ordinances shall take effect from the date of their publication in the Official Gazette after the approval by the Chancellor.
