Section 38 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
38. Ordinance.
- Subject to the provisions of this Act and the Statute, Ordinance may provide for all or any of the following matters : -(I)admission of students to colleges, teaching departments, schools of studies, polytechnics and laboratories and levy of fees and their enrolment;(II)degrees, diplomas, certificates and other academic distinctions to be awarded by the University and the qualifications for the same;(III)examination leading to the degrees, diplomas and certificates of the University;(IV)fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(V)laying down conditions for appearing in examinations for degrees, diplomas, certificates and other academic distinctions;(VI)conduct of examination;(VII)condition of award of fellowships, scholarships, studentships, exhibitions, medal and prizes, bursaries etc;(VIII)maintenance of discipline amongst the students of the University;(IX)accommodation for the hostels and teaching departments;(X)recognition and inspection of hostels;(XI)special arrangements, if any, which may be made for the residence, discipline and teaching of women students and prescribing for them special courses of Study;(XII)giving of moral instructions;(XIII)management of colleges, polytechnics and other institutions founded or maintained by the University;(XIV)supervision and inspection of ladies & polytechnics and other institutions admitted to the privileges of the University;(XV)duties, qualifications and conditions of appointment including pay scales of teachers of the University payable by the University;(XVI)duties and powers of the Board and Committee to be constituted by the University jointly with any other University or body;(XVII)rules to be observed and enforced by affiliated colleges, polytechnics and recognised institutions in respect of transfer of students;(XVIII)register of the students to be kept by affiliated colleges, polytechnics and recognised institutions;(XIX)mode of execution of contracts or agreements by or on behalf of the University;(XX)rates of travelling allowance and daily allowance admissible to the members of the authorities, committees and other bodies of the University, the examiners, the officers and staff of the university;(XXI)constitution of students bodies and their mode of election; and(XXII)all other matters which, by this Act or the Statute or Ordinance may be provided.
