35. Ordinances. - Subject to the provisions of the Act and these Statutes the Ordinances may provide for all or any of the following matters, namely :
(a)the fees to be charged for courses of study in the University and for admission to the examinations degrees and diplomas of the University ;(b)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes ;(c)the conduct of examinations, including the terms of office and manner of appointment and the duties or examining bodies, examiners and moderators ;(d)the maintenance of discipline among the students of the University ;(e)the conditions of residence of students at the University ;(f)the special arrangements, if any, which may be made for the residence discipline and teaching of women students and prescribing for them of special courses of study ;(g)the giving of moral instruction ;(h)the numbers, qualifications emoluments and the terms and conditions of service of teachers of the University ;(i)the management of colleges, institutions maintained by the University, Special Centres and Specialised Laboratories ;(j)supervision and inspection of colleges, recognised institutions Special Centres and Specialised Laboratories ;(k)all other matters which by the Act or these Statutes are to be or may be provided for by the Ordinances.
