- Subject to the provisions of this Act and the Statutes, Ordinances may be made to provide for all or any of the following matters: -(a)the admission of students of the University and their enrollment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)the degrees, diplomas, certificates and other academic distinctions to be awarded to be awarded by the University, the qualifications for the same, and the examinations and papers, if any, to be passed and submitted relating to the granting and obtaining of the same;(d)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(e)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(f)the maintenance of discipline among the students of the University and the colleges;(g)the conditions of residence of students at the University and the colleges;(h)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students, and the prescribing for them special courses of study;(i)the emoluments and the terms and conditions of service, of Teachers of the University;(j)the management of colleges and other institutions founded or maintained by the University;(k)the supervision and inspection of colleges and other institutions ; and(l)all other matters which by this Act at the Statutes are to be or may be provided for by Ordinances.
