26. 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) the admission of the students to the Institute;
(b) the reservation for the Scheduled Castes, the Scheduled Tribes and other backward categories of persons;
(c) the courses of study to be laid down for all degrees, diplomas and certificates of the Institute;
(d) the 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) the conditions for award of fellowships, scholarships, exhibitions, medals and prizes;
(f) the conditions and mode of appointment and duties of examining body, examiners and moderators;
(g) the conduct of examinations;
(h) the maintenance of discipline among the students of the Institute;
(i) the fees to be charged for courses of study in the Institute and for admission to the examinations of degrees, diplomas and certificates of the Institute;
(j) the conditions of residence of students of the Institute and the levying of the fees for residence in the halls and hostels and other charges; and
(k) any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.
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