(1)Subject to the provisions of this Act and the Statutes, the Ordinances 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 examination;(d)the award of degrees, diplomas, certificates and other academic distinctions, the qualifications for 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, diplomas and certificates of the University;(f)the conditions for the award of fellowships, scholarships, studentships, medals and prizes;(g)the conduct of examinations, including the term 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 appointment and emoluments of employees other than those for whom provision has been made in the Statutes;(k)the establishment of Centres of Studies, Boards of Studies, Inter-disciplinary Studies, Special Centres, Specialised Laboratories and other Committees;(l)the manner of co-operation and collaboration with other Universities and authorities including learned bodies or associations;(m)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;(n)the remuneration to be paid to the examiners, moderators, invigilators and tabulators;(o)such other terms and conditions of service of teachers and other academic staff as are not prescribed by the Statutes;(p)the management of institutions established by the University; and(q)all other matters which by this Act or the Statutes may be prescribed by the Ordinances.(2)The regulations and by-laws in force immediately before the commencement of this Act shall be the first Ordinances of the University and may be repealed or amended at any time by the Majlis-i-Muntazimah (Executive Council).
