(1)Subject to the provisions of this Act, the Statutes and the Ordinance, Regulations may be made to provide for all or any of the following matters, namely : -(a)the courses of study to be laid down for all degrees and diplomas of the University ;(b)the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for such degrees and diplomas ;(c)the creations of departments of teaching in the Faculties ;(d)the conditions and mode of appointment and duties of examiners and the conduct of examination ;(e)constitution of the Examination Board, its powers, duties and functions; and(f)all other matters which by this Act, the Statues or the Ordinances are to be or may be provided for by Regulations.
