Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 28 in Statutes of the Jodhpur National University, Jodhpur, 2010

28. Fee Structure, Free ships, Scholarships, and Loans.

(1)The Board of Management shall prepare the fee structure for various programmes of study and send it for the approval of the committee constituted under Section 33 of the Act, and likewise submit it for review once in every three years. The Board of Management may also prescribe refundable caution moneys for different purposes, in order to ensure use of University property by the students with due diligence and care, access to the library/ laboratory, or auditing of Programmes, or other academic purposes, such as participation in seminars/ workshops/conferences organised by the University.
(2)The Board of Management may, on the recommendation of the President, establish schemes for award of full or partial freeships or scholarships to deserving students.
(3)The Board of Management may, on the recommendation of the President, establish schemes for award of fellowships and stipends to deserving students and visiting scholars.
(4)The Board of Management may, on the recommendation of the President, establish schemes for grant of loans for educational purposes to deserving students.
(5)The Board of Management may, on the recommendation of the President, establish schemes for award of publication grants to enable Ph.D. students to publish their Ph.D. thesis, to enable University teachers to publish their research work.
(6)In performance of the above functions, the Board of Management may, through the President, seek from the Academic Council its views thereon from time to time, as the Board may deem appropriate.