(1)Save as otherwise provided Ordinances shall be framed by the Executive Council:Provided that-(i)no Ordinance shall be made affecting the conditions of residence of students, except after consultation with the Residence, Health and Discipline Board; and(ii)no Ordinance shall be made-(a)affecting the admission or enrollment of student or prescribing examinations to be recognised as equivalent to the University examinations or prescribing the further qualifications mentioned in sub-section (2) of Section 28 for admission in the degree courses of the University; or(b)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.(2)The Executive Council shall not have power to amend any draft proposed by the Academic Council under the provisions of sub-section (1) but may reject it or return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Executive Council may suggest.(3)Such of the draft Ordinances proposed by the Academic Council as are rejected by the Executive Council under sub-section (2) shall be placed by the Executive Council with its comments before the Chancellor whose decisions shall be final.
