(3)Subject to the provisions of this Act, the ordinances may provide for the following matters, namely: -(i)the admission of students to the University and their enrolment as such;(ii)the courses of study to be laid down for the degrees, diplomas and certificates of the University;(iii)the degrees, diplomas, certificates and other academic distinctions;(iv)the fees to be charged for various courses, examinations, degrees and diplomas of the University;(v)the conditions for the award of fellowships, scholarships, studentships, medals and prizes;(vi)the conduct of examinations, including the terms of office, manner of appointment and the duties of the examining bodies, examiners and moderators;(vii)the conditions of hostel facilities for students in the University;(viii)taking disciplinary action against the students of the University;(ix)the creation, composition and functions of any other body, which is considered necessary for improving the academic standard of the University;(x)the manner of co-operation and collaboration with Universities and institutions; and(xi)any other matter which by this Act or the statutes made thereunder are required to be provided by the ordinances.
