Section 43(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(2)Subject to the provisions of this Act and the statutes, the ordinances may provide for, -(a)the admission of the students to the University and to its affiliated colleges and the levy of fees for admission to the University colleges and University laboratories;(b)the course of study leading to all degrees, diplomas and other academic distinctions of the University;(c)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;(d)the conduct of examinations of the University and the conditions subject to which student shall be admitted to such examinations;(e)the manner in which exemption relating to the admission of students to examination may be given;(f)the conditions and mode of appointment and duties of examining bodies and examiners;(g)the maintenance of discipline among the students of the University;(h)the fees to be charged for courses of study, research, experiment and practical training and for admission to the examinations for degrees, diplomas and other academic distinctions of the University; and(i)any other matter expressly required or allowed by this Act or the statutes.
