Section 26 in The Gujarat Ayurved University Act, 1965
26. Ordinances, their making and scope.
(1)Subject to the provisions of this Act and the Statutes, the Syndicate may frame Ordinances to provide for all or any of the following matters, namely.-(a)the admission of students to the University;(b)the course of study to be held down for all degrees, diplomas and certificates of the University;(c)the conditions under which students shall be admitted to the courses of studies for degrees, diplomas and other academic distinctions and to the examinations of the University;(d)the recognition and inspection of hostels;(e)the conduct and discipline of students and conditions of their residence;(f)the number, qualifications and conditions of appointment of teachers of the University;(g)the fees to be charged for courses of instruction in, or on behalf of, the University given by teachers of the University, for tutorial and supplementary instruction given by or on behalf of the University, upon admission into the University, and for continuance therein, for admission to the examinations, degrees and diplomas of the University, for the registration of graduates and for other purpose of a like nature;(h)the conditions of appointment and the duties of examiners;(i)the conduct of examinations;(j)the duties and powers of the Board and Committees to be appointed by the University jointly with any other University or body;(k)the powers and duties of the Registrar and other officers and servants of the University [other than those of the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.];(l)the discipline to be enforced in regard to the graduates and under-graduates in so far as they come within the jurisdiction of the University for the purposes of study and examination;(m)the rules to be observed and enforced by affiliated colleges and recognized institutions [not being recognised institutions of the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.] in respect of transfer of student;(n)the fees (in any) to be paid for entry or retention of a name on any register;(o)the inspection of affiliated colleges and recognised institution and the reports, returns and other information to be furnished by such colleges and recognized institutions [not being recognised institutions of the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.];(p)the registers of students to be kept by affiliated colleges and recognized institutions [not being recognised institutions of the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.];(q)the duties of teachers of the University;(r)the mode of execution of contracts of agreements by or on behalf of the University; and(s)generally, all matters which by this Act or the Statutes may be provided for by the Ordinances and all matters for which provision is, in the opinion of the Syndicate, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Syndicate by this Act or the Statutes.(2)All Ordinances made by the Syndicate shall, except as otherwise provided by this Act, have effect from such date as it may direct, but every Ordinance so made shall be laid on the table of the Senate as soon as may be, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to cancel or refer for reconsideration but not to amend any such Ordinance.(3)The Vice-Chancellor shall, on the application of not less than one third of the members of the Senate, suspend the operation of any such Ordinance until the Senate has considered it as provided in sub-section (2).
