Section 27(1) in Manipur University of Culture Act, 2015
(1)Subject to the provisions of the Act and the Statutes, the Ordinance may provide for all or any of the following matters, namely:-(a)the admission of students to the University and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)the medium of instruction and examinations;(d)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications of the same and the means to be taken relating to the granting and obtaining of the same;(e)the fees to be charged for courses of study in the University and for admission to the examinations degrees and diplomas of the University;(f)the conditions for award of fellowship, scholarships, studentships, medals and prizes;(g)the conducts of examinations including the terms of office and manner of appointment and the duties of examining bodies examiners and moderators;(h)the conditions of residence of the students of the University;(i)the special arrangements, if any, which may be made for the residence, discipline and teaching of women students and the prescribing of special courses of studies for them;(j)the establishment of Center of studies, Boards of studies, specialized laboratories and other committees;(k)the manner of co-operation and collaboration with other Universities, Institutions and other agencies including learned bodies or associations;(l)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(m)the institutions of fellowships, scholarships, studentships, medals and prizes;(n)the supervision of management of Colleges and Institutions admitted to the privileges of the University.(o)the setting up of a machinery for redressal of grievances of employees; and(p)all other matters which by this Act or the Statutes are to be or may be provided for by the ordinance.
