Section 47 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
47. Ordinances.- Subject to the provisions of this Act and the Statutes the Executive
Committee shall have power to make Ordinance providing for all or any of the followingmatters, namely:-(a)the levy of fees in the University and other institutions under it;(b)the workload and pattern of teaching staff in the University;(c)the fixation of the scales of pay of various posts in the University and theterms and conditions of service of the University;(d)the residence and discipline of students; and(e)all other matters which by this Act or the Statutes are to be or may beprovided by the Ordinances.
