30. Ordinances.-

Subject to the provisions of this Act and the Statutes, the Ordinances of the 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.