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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(1)Subject to the provisions of this Act and the Statutes made thereunder, the Board of Management may make Ordinances to provide for all or any of the following matters, namely:-
(a)the admission of students to the University;
(b)the courses of study and curricula to be laid down for all degrees, diplomas and certificates of the University;
(c)the conditions under which students shall be admitted to courses of study and curricula and examinations for degrees, diplomas and other academic distinctions;
(d)the recognition and inspection of hostels;
(e)conditions of residence, conduct, attendance and discipline of students of the University;
(f)conduct of examinations;
(g)recognition of supervisors for guiding research;
(h)emolument and conditions of service of the University teachers;
(i)rules to be observed and enforced by affiliated colleges in respect of transfer of students;
(j)number, qualification and condition of appointment of teachers of the University;
(k)duties and powers of the Committees to be appointed by the authorities;
(l)the powers and duties of the Registrar and other officers and servants of the University;
(m)the conditions governing appointments and duties of examiners;
(n)the mode of execution of contracts or agreements for, or on behalf of the University;
(o)the fees to be charged for courses of instruction in, or on behalf of the University;
(p)all matters which by this Act or the Statutes are to be or may be provided for by Ordinances; and
(q)generally, all matters for which provision is, in the opinion of Board of Management, necessary for the exercise of the powers conferred, or the performance of the duties imposed, upon the University authorities by this Act or Statutes:
Provided that no Ordinance concerning admission to the University or to its examinations, courses of study, scheme of examination, attendance and appointment of examiners shall be considered unless a draft of such Ordinance has been proposed by the Academic Council.