- Subject to such conditions as may be prescribed by or under the provisions of this Act, the [Executive Council] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1)] may make Ordinances to provide for all or any of the following matters.-(i)conditions under which students shall be admitted to courses of studies for degrees, [* * *] [The word 'titles' was deleted by Gujarat 6 of 1973, section 25 (1).] diplomas and other academic distinctions;(ii)conditions of residence, conduct and discipline of students of the University;(iii)conditions governing the appointment and the duties of examiners;(iv)conduct of examinations;(v)recognition of hostels;(vi)recognition of teachers of the University;(vii)inspection of affiliated colleges, [recognized or approved institutions] [These words were substituted for the words 'recognised institutions' by Gujarat 6 of 1973, section 25 (2).] and hostels;(viii)mode of execution of contracts or agreements for, or on behalf of the University;(ix)rules to be observed and enforced by colleges and [recognized or approved institutions] [These words were substituted for the words 'recognised institutions' by Gujarat 6 of 1973, section 25 (2).] in respect of transfer of students;(x)all matters which by this Act or the Statutes are to be or may be provided for by the Ordinances; and(xi)generally all matters for which provision is, in the opinion of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).], necessary for the exercise of the powers conferred or the performance of the duties imposed upon the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] by this Act or the Statutes.
