(1)The Governing Body may, from time to time, make ordinances or may amend or repeal the same.(2)Every ordinance or any amendment made therein or repeal thereof, shall require the approval of the Chancellor.(3)Subject to the provisions of this Act, the ordinances may provide for 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 the degrees, diplomas and certificates of the University;(iii)the degrees, diplomas, certificates and other academic distinctions;(iv)the fees to be charged for various courses, examinations, degrees and diplomas of the University;(v)the conditions for the award of fellowships, scholarships, studentships, medals and prizes;(vi)the conduct of examinations, including the terms of office, manner of appointment and the duties of the examining bodies, examiners and moderators;(vii)the conditions of hostel facilities for students in the University;(viii)taking disciplinary action against the students of the University;(ix)the creation, composition and functions of any other body, which is considered necessary for improving the academic standard of the University;(x)the manner of co-operation and collaboration with Universities and institutions; and(xi)any other matter which by this Act or the statutes made thereunder are required to be provided by the ordinances.(4)After the approval of the Chancellor, the ordinances of the University shall be submitted to the State Government for its approval.(5)The State Government shall consider the ordinances submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and return the same to the University.(6)The University shall, with the approval of the Governing Body, communicate its concurrence to the ordinances as approved by the State Government and if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons thereof.(7)After the ordinances are finally approved by the State Government, these shall be published in the Official Gazette of the University.(8)The ordinances so made, shall not be amended without the approval of the State Government.
