(1)Subject to the provisions of this Act and the Statutes, the Executive Council may make Ordinance for the purpose of carrying out the provisions of this Act and Statutes and in respect of all matters which by this Act by the Statutes are required to be or may be provided by Ordinances.(2)Without prejudice lo the generality of the preceding sub-section, such Ordinance may provide for all or any of the following matters, namely :(a)admission of students to the departments, colleges, institutions and other bodies whether constituted, affiliated or recognised and courses of study for all Degrees and Diplomas ;(b)the rules and procedures for holding elections to the Court, the Executive Council, Academic Council and other authorities and bodies of the University and for determining the seniority of persons for the purpose of choosing of members by rotation to different authorities of the University ;(c)fees to be charged for different courses of study in the departments and for the admission of students to the examination conducted by the University ;(d)creation of Provident Fund or other funds for the benefit of the employees of the University ;(e)exercising academic control and supervision over colleges, institutions and other bodies whether constituent, affiliated or recognised ; and(f)investigations or enquiries to be made by the Executive Council under this Act.(3)Notwithstanding anything contained in the preceding sub-sections, no Ordinances shall be made affecting he conditions of the mode of appointment and the duties of examiners or the conduct or standard of examinations, or of any course of study unless a draft of such ordinances has been considered by the Academic Council on being referred to it by the Executive Council and unless the Executive Council has considered the opinion of the Academic Council.
