Subject to the provisions of this Act and the Statutes, the 1 [Ordinances of each Institute] may provide for all or any of the following matters, namely:-- (a) admission of the students to the Institute including Institute campus; (b) reservation in admission to various courses or programmes of the Institute for the Scheduled Castes, the Scheduled Tribes and Other Backward Classes; (c) courses of study to be laid down for all degrees, diplomas and certificates of the Institute; (d) conditions under which students shall be admitted to the degree, diploma and certificate courses and to the examinations of the Institute and award of degrees, diplomas and certificates; (e) conditions for award of fellowships, scholarships, exhibitions, medals and prizes; (f) conditions and mode of appointment and duties of examining body, examiners and moderators; (g) conduct of examinations; (h) maintenance of discipline among the students of the Institute; and (i) any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.Open in Lexace · Ask the AI about this section
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