Section 30 in Vinayaka Missions Sikkim University Act, 2008
30. Rules.
- Subject to the provisions of this Act, the rules may provide for all or any of the following matters, namely :-(a)admission of students to the University and their enrolment and continuance as such;(b)the courses of study to be laid down for all Degrees, Diplomas, Certificates, Charters and other academic distinctions of the University;(c)the award of Degrees, Diplomas, Charters, Certificates and other academic distinctions of the University;(d)creation of new authorities of the University;(e)accounting policy and financial procedure;(f)the conditions of the award of fellowships, scholarships, studentships, medals and prizes;(g)the conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners, invigilators, tabulators and moderators;(h)the fee to be charged for admission to the examinations, Degrees, Diplomas, Certificates, Charters and other academic distinctions of the University;(i)revision of fees;(j)alteration of number of seats in different courses and programs(k)the conditions of residence of the students at the University [* * *] [Omitted by Act No. 7 of 2017, w.e.f. 22.03.2017.];(l)maintenance of discipline among the students of the University [* * *] [Omitted by Act No. 7 of 2017, w.e.f. 22.03.2017.];(m)all other matters as may be provided in the Statutes and rules made under the Act.
