46. [ Ordinances. [[Section 46 substituted by W.B. Act 5 of 1983, which was earlier as under :-
'46. Ordinances. - Subject to the provisions of this Act and the Statutes, Ordinances may be made to provide for all or any of the following matters:-(a)the admission of students to the University and their enrolment as such;(b)the course of study to be laid down for all degrees, diplomas and certificates of the University;(c)the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualifications for the same, and the examinations and papers, if any, to be passed and submitted relating to the granting and obtaining of the same;(d)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(e)the conduct of examinations, including the terms of office, the manner of appointment, and the duties of examining bodies, examiners and moderators;(f)the maintenance of discipline among the students of the University and colleges;(g)the conditions of residence of students at the University and colleges;(h)the special arrangements, if any, which may be made for the residence discipline and teaching of women students, and the prescribing for them of special courses of study;(i)the emoluments, and the terms and conditions of service of Teachers of the University;(j)the management of Institutions founded or maintained by the University;(k)the supervision and inspection of Institutions;(l)all other matters which under this Act or the Statutes are required to be or may be prescribed by Ordinances.'.]]- Subject to the provisions of this Act and the Statutes, Ordinances may be made to provide for all or any of the following matters :-(a)the admission of students to the University and the colleges affiliated to or recognized by it and their enrolment as such;(b)the levy of fees in University Laboratories and University Institutions;(c)the conditions of residence and rules of discipline of the students of the University, including students of the colleges and Institutions affiliated to or recognized by it, and the levy of fees for residence in Halls;(d)rules for the establishment, maintenance and management of University Libraries, University Museums, Halls and other University Institutions for study, research and residence;(e)rules for the recognition of libraries, laboratories, museums, hostels and institutions for study, research and residence, other than those established, maintained and managed by the University;(f)rules for the taking over of the management of an affiliated or a recognized college or Institution, other than a Government College or Institution, in order to ensure that proper standards of teaching, training and instruction are maintained therein;(g)rules for the exercise of general supervision and control over affiliated or recognized colleges or Institutions and for the giving of financial aid to them;(h)rules for the inspection or investigation into the affairs of colleges or other Institutions, affiliated to or recognized by the University, to ensure that proper standards of teaching, training and research are maintained therein;(i)rules for the imposition and collection of fees, fines and other dues payable to the University;(j)the duties and functions of the Teachers of the University including the Heads of Departments;(k)rules for the registration of students;(l)the appointment, duties and remuneration of examiners;(m)rules for the administration of gifts, endowments and benefactions, and for the institution and award of fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(n)rules and procedure for accepting grants and for raising or accepting loans other than loans from the Central or any State Government or the University Grants Commission;(o)all other matters which under this Act or the Statutes are required to be or may be prescribed by Ordinances.]
