- Subject to the provisions of this Act, and the Statutes, the Executive Council may frame Ordinances to provide for all or any of 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 all degrees and diplomas of the University,(iii)the conditions under which the students shall be admitted to the degree and diploma courses and the examinations of the University and shall be eligible for the Degrees and Diplomas;(iv)the conditions of residence of the students of the University;(v)recognition of the Hostels;(vi)the qualifying attendance required in the various courses;(vii)the extension of University teaching in any suitable centre within the State by means of University extension lectures or others;(viii)the emoluments and conditions of service of teachers of the University;(ix)the fees to be charged for study in the University and for admission to the examinations, degrees and diplomas of the University;(x)the formation of Departments of teaching in the Faculties;(xi)the constitution, powers and duties of the Boards of the University;(xii)the conduct of examinations; and(xiii)all matters which by this Act or the Statutes are to be or may be provided by the Ordinances.
