Section 37 in Shri Govind Guru University Act, 2015
37. Ordinances.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Executive Council may make Ordinances to provide for all or any of the following matters, namely:-(i)conditions under which students shall be admitted to the courses of studies for degrees, diplomas and other academic distinctions;(ii)conditions governing the appointment and the duties of examiners;(iii)conduct of examinations;(iv)recognition of teachers of the University;(v)conditions of residence, conduct and discipline of students of the University, affiliated colleges and recognised institutions;(vi)recognition of hostels;(vii)inspection of affiliated colleges, recognised institutions and hostels;(viii)rules to be observed and enforced by the affiliated colleges and recognised institutions in respect of transfer of students;(ix)to fix the fees to be charged from the students;(x)mode of execution of contracts or agreements for, or on behalf of the University;(xi)all matters which, by this Act are to be or may be provided for by the Ordinances; and(xii)generally all matters for which provision is, in the opinion of the Executive Council, necessary for the exercises of the powers conferred or the performance of the duties imposed upon the Executive Council by this Act or the Statutes.
