Section 33 in The Maharaja Sayajirao University of Baroda Act, 1949
33. Ordinances.
- Subject to such conditions as may be prescribed by or under the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters:-(i)Courses of studies for degrees, [diplomas, and other academic distinctions;] [The word 'titles' was deleted by Bombay 52 of 1950, Section 24 (a).](ii)Admission of students to the various courses of study and examinations;(iii)Levy of fees in the [University Departments,] [These words were substituted for the words 'University and', by Bombay 52 of 1950, Section 24 (b).] affiliated colleges and recognised institutions and institutions maintained by the University;(iv)Residence, conduct and discipline of students;(v)Qualifications and terms and conditions of the employment of teachers [in affiliated colleges and recognised institutions;] [These words were substituted for the words 'other than the teachers of the University', by Bombay 52 of 1950, Section 24 (c).](vi)Appointments of examiners and supervisors;(vii)[ Conduct of examinations and other tests;] [This clause was substituted for the original, by Bombay 52 of 1950, Section 24 (d).](viii)Inspection of affiliated colleges, recognised institutions and hostels ;(ix)Rules to be observed and enforced by constituent [and affiliated] [These words were inserted, by Bombay 52 of 1950, Section 24 (e).] colleges and recognised institutions in respect of transfer of students;(X)Number and designations of the teachers of the University, their emoluments, powers and duties, and the conditions of their service;(xi)Recognition of hostels;(xii)Recognition of teachers of the University;(xiii)All matters which by this Act or the Statutes are to be provided by Ordinances;(xiv)Generally all matters for which provision is, in the opinion of the Syndicate, necessary for the exercise of the powers conferred or for the performance of the duties imposed upon the Syndicate by this Act or the Statutes.
