- The [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] shall have power to make Ordinances subject to the provisions of this Act and the Statutes and such Ordinances may provide for all or any of the following matters, namely:-(a)the levy of fee in the University and the Constituent colleges;(b)the fees to be charged for admission to the examinations, degrees and diplomas of the University;(c)the conditions of residence students of the University and the levy of fees for residence in hostels maintained by the University;(d)the conditions of recognition of hostels not maintained by the University;(e)the number, qualification and emoluments of teachers of the University;(f)the fees to be charged for courses of study given by the teachers of the University for [Assistant Professors] [Substituted by Telangana Act No.18 of 2001.], for tutorial and supplementary instruction provided by the University, and for services rendered by the University offices;(g)the mode of appointment and duties of examiners;(h)the conduct of examinations;(i)the constitution and determination of the functions of the Board of Studies;(j)the discipline, health and welfare of students of the University;(k)the constitution, powers and duties of University Extension Boards; and(l)all matters which by this Act or by the Statues may be provided for by the Ordinances.
