(1)Subject to the provisions of this Act and statutes, the ordinances of the University may provide for all or any of the following matters, namely:-(i)[ the admission of the students to the University and its constituent colleges;] [Substituted by Act No. 24 of 2010, dated 11.6.2010.](ii)the courses of study leading to all degrees, diplomas and other academic distinctions of the University;(iii)the conditions under which the students shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;(iv)the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;(v)the manner in which exemptions relating to the admission of students to examinations may be given;(vi)the conditions and mode of appointment and duties of examining bodies and examiners;(vii)the maintenance of discipline among the students of the University;(viii)the fees to be charged for courses of study, research, equipment and practical training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University; and(ix)any other matter which by this Act or the statutes is to be made or may be provided for by an ordinance.(2)Save as otherwise provided in this section, ordinances shall be made by the Academic Council.(3)All ordinances made by the Academic Council shall take effect from such date as may be fixed by the Academic Council, but every ordinance so made shall be submitted as soon as may be after it is made to the Syndicate and shall be considered by the Syndicate at its next meeting.(4)The Syndicate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to modify or cancel any such ordinance and such ordinance shall, from the date of such resolution, have effect in such modified form or be of no effect, as the case may be.
