Section 29(1) in The Aryabhatta Knowledge University Act, 2008
(1)Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-(a)the admission and enrolment of students to the University and institutions maintained by or admitted to the privileges of the University;(b)the courses of study to be laid down for all degrees, diplomas and certificates;(c)the medium of instructions and examinations;(d)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for the same and the means to be taken relating to the granting and obtaining the same;(e)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(f)the institutions of, and conditions for award of fellowships, scholarships, studentships, medals and prizes;(g)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(h)the conditions of residence of students and their general discipline;(i)the management of Colleges and Institutions maintained by the University;(j)the establishment of Centres, University Institutes, Board of Studies, Specialized Laboratories and Committees;(k)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(l)the manner of cooperation and collaboration with other Universities, Institutions and other Agencies including learned bodies or associations;(m)the setting up a machinery of redressal of grievances of employees;(n)the categories of misconduct for which action may be taken under this Act or the Statutes or the Ordinances; and(o)All other matters which, by or under this Act or the Statutes, are to be or may be, provided for by the Ordinances.
