Section 41 in Sree Sankaracharya University of Sanskrit Act, 1994
41. Ordinances.
(1)Subject to the provisions of this Act and the Statutes, the Syndicate shall have power to make Ordinances providing for all or any of the following matters, namely:-(a)the levy of fees in the departments and institutions of the University;(b)the workload and pattern of teaching to be followed in the Academic departments and institutions of the University.(c)the fixation of the scales of pay of various posts in the University;(d)the residence and discipline of students;(e)all other matters which by this Act or the Statutes are to be or may be prescribed by Ordinances.(2)Ordinances which involve expenditure shall not be passed by the Syndicate without the prior concurrence of the Government.(3)All Ordinances shall have effect from such date as the Syndicate may direct.(4)Every Ordinance shall, as soon as possible, be laid before the Academic Council for its information.
