Section 18(1) in Banaras Hindu University Act, 1915
(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 to the University and their enrolment as such;(b)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(c)[ the qualifications for admission to courses of study for degrees, diplomas, certificates and other academic distinctions and to examinations of the University and the award of degrees, diplomas, certificates and other academic distinctions;](d)the fees to be charged for courses of study in the University and for admission to the examinations, degrees and diplomas of the University;(e)the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(f)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;(ff)[ the remunerations and allowances to examiners, moderators and other persons engaged in the business of the University;] [Inserted by Act 32 of 1966](g)the maintenance of discipline among the students of the University;(h)the conditions of residence of students at the University;(i)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;(j)the giving of religious instruction;(k)the emoluments and the terms and conditions of service of employees of the University;(l)the management of colleges and other institutions founded or maintained under sub-section (1) of section 15;(ll)[ the meetings of any board or committee that may be set up under this Act or the Statutes, the quorum at such meetings and the procedure to be followed in the conduct of their business;] [Inserted by Act 32 of 1966](m)the supervision and inspection of colleges and other institutions admitted to privileges of the University under sub-section (2) of section 15; [* * *] [Word and omitted by Act 32 of 1966](mm)[ the powers and duties of teachers and salaried officers and the powers which may be delegated to them; [Inserted by Act 32 of 1966](mmm)the conditions and qualifications for the registration of graduates;](n)all other matters which by this Act or the Statutes are to be or may be provided for by the Ordinances.
