- Subject to the conditions prescribed by or under this Act, the Executive Council may make Ordinances to provide for all or any of the following matters, namely:(i)the conditions tinder which students shall be admitted to courses of study for degrees, diplomas, certificates and other academic distinctions;(ii)the fees to be charged for enrolment of students for attending such courses in the University and colleges (including the tuition fees and hostel charges), which shall, as far as possible, be uniform for the colleges situated in the same local area, for admission to the examinations leading to degrees, diplomas, certificates and other academic distinctions, and for registration of graduates;(iii)the conditions of residence, conduct and discipline of the students of the University, and the action to be taken against them for breach of discipline or misconduct, including the following :(a)use of unfair means at an examination, or in relation thereto, by himself or by any other student, or abetment thereof,(b)refusal to appear or give evidence in any authorised inquiry by an officer in charge of an examination, or by any officer or authority of the University; or(c)disorderly or otherwise objectionable conduct, whether within or outside the University;(iv)the qualifications and classification of Teachers in University Departments, Colleges and recognised Institutions;(v)the conditions governing the appointment and duties of examiners;(vi)the conduct of examinations and other tests, and the manner in which the candidates may be assessed or examined by the examiners;(vii)the recognition of Halls and Hostels;(viii)the inspection of colleges, recognised institutions, halls and hostels;(ix)the recognition of Teachers or the University and the conditions subject to which persons may be recognized as qualified' to give instruction in the University colleges and recognised institutions;(x)the mode of execution of contracts or agreements for, or on behalf of the University;(xi)the rules to be observed and enforced by colleges' and recognised institutions regarding transfer of students;(xii)the powers and functions of students' associations and other organisations in colleges;(xiii)all other matters which, by or under this Act or the Statutes, are to be, or may be, provided by Ordinances, and(xiv)generally, all matters for- which provision is, in the opinion of the Executive Council, necessary for the exercise of the powers, conferred, or the performance of the duties imposed, on the Executive Council by or under this Act or the Statutes.
