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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Chattisgarh - Subsection

Section 27(1) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(1)Subject to the provisions of this Act and the Statute the Ordinance may provide for all or any of the following matters, namely : -
(a)administration of students, courses of study and fees thereof, qualifications pertaining to degree, diplomas, certificates and other courses, conditions for the grant of fellowships, awards and the like;
(b)conduct of examinations, including the terms and conditions and appoint of examiners and moderators;
(c)any other matter which by this Act or the Statute is to be or may be provided for by the Ordinance.