Section 33(2) in The Bodoland University Act, 2009
(2)Without prejudice to the generality of the preceding sub-section, such Ordinance may provide for all or any of the following matters, namely:-(a)admission of students to the departments, colleges, institutions and other bodies whether constituted, affiliated or recognized, and courses of study for all Degrees and Diplomas;(b)the rules and procedures for holding election to the Court, the Executive Council, Academic Council and other authorities and bodies of the University and for determining the seniority of persons for the purpose of choosing of member by rotation to different authorities of the University;(c)fees to be charged for different courses of study in the departments and for the admission of students to the examinations conducted by the University;(d)creation of Provident Fund or other Funds for the benefit of the employees of the University;(e)exercising Academic control and supervision over colleges, institutions and other bodies whether constituent, affiliated or recognized; and(f)investigations or enquiries to be made by the Executive Council under this Act.
