Section 29(1) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
(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 matters, 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 and diplomas of the University;(c)the award of degrees, diplomas and other academic distinctions, the minimum qualifications for the same;(d)the rules & procedures 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)provision of various student facilities & services provided by the University including but not limited to student housing;(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 standards 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 Ordinance by or under this Act.
