Section 31(1) in The Nalanda Open University Act, 1995
(1)The Executive Council may subject to the provision of this Act and Statutes, make Ordinance to provide for all or any of the following matters, namely:-(a)The admission of students to the University and their enrolment as such;(b)The fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(c)The constitution, powers and duties of the Committee of the University;(d)The inspection of study centres by any agency; and(e)All other matters which by this Act or the Statutes are to be or may be provided for by the Act.
