- Subject to their provisions of this Act and the Statutes and the Ordinances, Regulations may be made to provide for all or any of the following matters :-(a)the powers and functions of the Boards of Studies;(b)the functions and duties of Teachers' Councils in Universities and in Colleges and institutions other than Government Colleges and institutions;(c)the conditions for admission to the different courses of study and examinations of students;(d)the rules for the conduct of University examinations;(e)the courses of study and the division of subjects upon the recommendations of [the respective Faculty Council for postgraduate studies or Council for undergraduate studies, as the case may be;] [Words substituted for the words 'the Faculty Council for post-graduate and undergraduate studies;' by W.B. Act 17 of 1999.](f)the minimum qualifications for Principals, other Teachers and Teachers of the University;(g)all other matters which under this Act or the Statutes or the Ordinances are required to be or may be prescribed by Regulations.
