- Subject to the provisions of this Act and the statutes, the ordinances may provide for all or any of the following matters, namely:-(i)the admission of the students to the University [and its affiliated colleges or approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and the levy of fees in University colleges and laboratories.(ii)the courses of study leading to all degrees, titles, diplomas and other academic distinctions of the University;(iii)the conditions of residence of students of the University and the levy of fees for residence in hostels maintained by the University;(iv)the conditions of recognition of hostels not maintained by the University;(v)the conditions under which the students shall be admitted to the courses of study leading to degrees, titles, diploma s and other academic distinctions of the University;(vi)the conduct of examinations of the University and the conditions on which students shall be admitted t o such examinations;(vii)the manner in which exemption relating to the ad mission of students to examinations may be given;(viii)the conditions and mode of appointment and duties of examining bodies and examiners;(ix)the maintenance of discipline a mong the students of the University;(x)the fees to be charged for courses of study, research, experiment and practical training and for admission to the examinations for degrees, titles, diplomas and other academic distinctions of the University;(xi)the qualifications and emoluments of teachers of the University; [* * *] [The word 'and' was omitted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).][(xi-a) the conditions subject to which persons who may hereafter be permanently employed may be recognised as qualified to give instruction in affiliated colleges and approved colleges and hostels; and] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](xii)any other matter which by this Act or the statutes is to be made or may be provided for by an ordinance.
