Section 32 in Madurai-Kamaraj University Act, 1965
32. Ordinances.
- Subject to the provisions of this Act and the statutes, the ordinances may provide for all or any of the following matters, namely: -(a)the admission of students to the University and the levy of fees in University colleges and laboratories;(b)the conditions of residence of the students of the University and the levy of fees for residence in hostels maintained by the University;(c)the conditions of recognition of hostels not maintained by the University;(d)the qualifications and emoluments of teachers of the University;(e)the fees to be charged for courses of teaching given by teachers of the University and for tutorial and supplementary instruction given by the University;(f)the conditions subject to which persons who may hereafter be permanently employed may be recognised as qualified to give instruction in affiliated and approved colleges and hostels;(g)the appointment and duties of examiners;(h)the conduct of examinations;(i)the extension of University teaching in the town limits of Madurai and elsewhere in the University area; and(j)all other matters which by this Act or by the statutes may be provided for by the ordinances.
