Section 36 in Sri Sathya Sai University for Human Excellence Act, 2018
36. Regulations.
- Subject to the provisions of this Act, the regulations may provide for all or any of the following matters, namely:-(i)admission of students to the University and their enrolment and continuance as such;(ii)the courses of study to be laid down for all degrees and other academic distinctions of the University;(iii)the award of degrees and other academic distinctions;(iv)the conditions of the award of fellowships, scholarships, studentships, medals and prizes;(v)the conduct of examinations and the conditions and mode of appointment and duties of examining bodies, examiners invigilators, tabulators and moderators;(vi)the fee to be charged for admission to the examinations, degrees and other academic distinctions of the University;(vii)the conditions of residence of the students at the University or a Constituent College;(viii)maintenance of discipline among the students of the University or a Constituent College;(ix)all other matters as may be provided in the Statutes under the Act.
