(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, the course of study and the fees therefor, the qualifications pertaining to degree, diplomas, certificates and other academic distinctions, the conditions for the grant of Fellowships, Awards and the like ;(b)the conduct of examinations, including the terms of office and appointment of examiners, the conditions of residence of students and their general discipline, and the qualifying attendance required in the various courses ;(c)the management of colleges and institutions maintained by the University ; and the extension of University teaching in any suitable centre within the State by means of University extension lectures or other methods ;(d)any other matter which by this Act or the Statutes is lo be or may be provided by the Ordinances.(2)The first Ordinance shall be made by the Vice-Chancellor with the previous approval of the Government of Manipur and the Ordinance so made may be amended, repealed or added to at any time by the Syndicate in the manner prescribed by the Statutes.
