Section 28 in The Footwear Design and Development Institute Act, 2017
28. Ordinances.
- Subject to the provisions of this Act and the Statutes, the Ordinances of the Institute may provide for all or any of the following matters, namely:-(a)the admission of the students to the Institute;(b)the reservation for the Scheduled Castes, the Scheduled Tribes and other backward categories of persons;(c)the courses of study to be laid down for all degrees, diplomas and certificates of the Institute;(d)the conditions under which students shall be admitted to the degree, diploma and certificate courses and to the examinations of the Institute and award of degrees, diplomas and certificates;(e)the conditions for award of fellowships, scholarships, exhibitions, medals and prizes;(f)the conditions and mode of appointment and duties of examining body, examiners and moderators;(g)the conduct of examinations;(h)the maintenance of discipline among the students of the Institute;(i)the fees to be charged for courses of study in the Institute and for admission to the examinations of degrees, diplomas and certificates of the Institute; and(j)any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.
