(1)Subject to the proposals of this Act and the Statutes contained in the Schedule, as amended, from time to time, the Ordinances of the University may be made for all or any of the following matters, namely;-(a)the courses of study; admission of students, fees, qualification requisite for any degree, diploma or certificate and the grant of fellowship;(b)the conduct of examination including the appointments of examiners and their terms and conditions;(c)management of colleges, institutions, Regional Centres, research bodies and other agencies admitted to the privileges of the University; and(d)any other matter required by the Statutes to be dealt by or under the Ordinances.(2)The first Ordinances of the University shall, as soon as may be after the commencement of this Act, be made by the Vice-Chancellor with the previous approval of the State Government and may be amended (by adding, deleting or in any other manner) at any time by the Board of Management in such manner as may be prescribed by the Statutes.
