Section 39 in The Netaji Subhas Open University Act, 1997
39. Ordinances.
(1)The Academic Council shall have the power to make, subject to the provisions of this Act and the Statutes, Ordinances which may provide for all or any of the following matters:-(a)the admission of students in the University;(b)imposition and collection of fees, fines and other dues payable to the University;(c)prescribing the equivalence of examinations, degrees and diplomas of other universities and institutions;(d)the courses of study, the examinations to be held, and the conditions on which students shall be admitted to examinations for any degree, diploma, certificate or title of the University;(e)the grant of exemptions;(f)the appointment, duties and remuneration of examiners;(g)the recognition of libraries and museums;and all other matters which under this Act or the Statutes are required to be or may be prescribed by Ordinances.(2)All Ordinances shall be submitted, as soon as may be, to the Executive Council for approval. If the Executive Council rejects or amends the draft of any Ordinance, it may refer it back to the Academic Council for reconsideration.(3)An Ordinance shall be deemed to be passed by the Executive Council if it is approved by a majority vote.(4)An Ordinance passed in the manner as provided in sub-section (3) shall be presented to the Chancellor for assent and, on its being assented to by the Chancellor in consultation with the Minister, shall come into force with effect from such date as the Chancellor may direct, provided that the Chancellor may withhold assent to the Ordinance or remit the Ordinance to the Executive Council for reconsideration in the light of the observations, if any, made by him.(5)The Chancellor shall have the power to cancel or modify any Ordinance.
