(1)Subject to the provisions of this Act and statutes, the ordinances of the University may provide for all or any of the following matters, namely:-(i)[ the admission of the students to the University and its constituent colleges;] [Substituted by Act No. 24 of 2010, dated 11.6.2010.](ii)the courses of study leading to all degrees, diplomas and other academic distinctions of the University;(iii)the conditions under which the students shall be admitted to the courses of study leading to degrees, diplomas and other academic distinctions of the University;(iv)the conduct of examinations of the University and the conditions on which students shall be admitted to such examinations;(v)the manner in which exemptions relating to the admission of students to examinations may be given;(vi)the conditions and mode of appointment and duties of examining bodies and examiners;(vii)the maintenance of discipline among the students of the University;(viii)the fees to be charged for courses of study, research, equipment and practical training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University; and(ix)any other matter which by this Act or the statutes is to be made or may be provided for by an ordinance.
