- Subject to the provisions of this Act, and the Statutes, the Executive Council may frame Ordinances to provide for all or any of the following matters, namely:(a)the admission of students in the University and their enrolment as such;(b)the courses of study to be laid down for all degrees and diplomas of the University;(c)the conditions under which students shall be admitted to the degree and diploma courses and the examinations of the University and shall be eligible for the degrees and diplomas ;(d)the conditions of residence of the students of the University ;(e)the affiliations of Colleges and recognition of the hostels ;(f)the qualifying attendance required in the various courses ;(g)the extension of University teaching in any suitable centre within the State by means of University extension Lecturers or others ;(h)the emoluments and conditions of service of teachers of the University;(i)the fees to be charged for courses of study in the University and for admission to the Examinations, degrees and diplomas of the University ;(j)the formation of Departments of Teaching in the University ;(k)the constitutions, powers and duties of the boards of the University ;(l)the conduct of examinations ; and(m)all matters which by this Act or the Statutes are to be or may be provided by the Ordinances.
