Section 33(1) in Ramchandra Chandravansi University Act, 2018
(1)Subject to the provisions of this Act, the rules and the Statutes made thereunder, the First Ordinances may provide for all or any of the following matter, namely :-(a)The admission of students to the University and their enrolment as such;(b)The courses of study to be laid down for degrees, diplomas and certificates of the University;(c)The award of degrees, diplomas, certificates and other academic distinctions, the minimum qualifications for the same;(d)The conditions for award of fellowships, scholarships, stipends, medals and prizes;(e)The conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies examiners and moderators;(f)Fees to be charged for the various courses examinations, degrees or diplomas of the University;(g)The conditions of residence of the students of the University;(h)Provision regarding disciplinary action against the students;(i)The creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(j)The manner of co-operation and collaboration with other Universities and institutions of higher education;(k)Such other matters which are required to be provided by the Ordinances by or under this Act.
