(1)Save as otherwise provided Ordinances shall be framed by the Executive Council:Provided that-(i)no Ordinance shall be made affecting the conditions of residence of students, except after consultation with the Residence, Health and Discipline Board; and(ii)no Ordinance shall be made-(a)affecting the admission or enrollment of student or prescribing examinations to be recognised as equivalent to the University examinations or prescribing the further qualifications mentioned in sub-section (2) of Section 28 for admission in the degree courses of the University; or(b)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.
