29. [ Ordinances Scope. [As amended by the University of Rajputana (Second Amendment) Act, 1950.]
Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate may make Ordinances consistent with this Act and the Statutes, to provide for all or any of the following matters, namely(1)courses of study and curricula to be laid down for all degrees and diplomas of the University;(2)conditions under which students shall be admitted to courses of study and curricula and examinations for degrees, diplomas and other academic distinctions;(3)conditions of residence, conduct and discipline of students of the University;(4)conduct of examinations;(5)recognition of supervisors for guiding research;(6)emoluments and conditions of service of University teachers;(7)mode of execution of contracts for, or on behalf of the University;(8)[ rules to be observed and enforced by affiliated colleges in respect of transfer of students;](9)all matters which by this Act or the Statutes are to be or may be provided for by Ordinances; and(10)generally all matters for which provision is, in the opinion of the Syndicate, necessary for the exercise of the powers conferred or the performance of the duties imposed upon the Syndicate by this Act or the Statutes.]
