25. Power to make Ordinances.—
(1) Subject to the provisions of this Act and the Statutes, the
Ordinances may provide for all or any of the following matters, namely:—
(a) the admission of students to the University and their enrolment as such;
(b) the courses of study to be laid down for all degrees, diplomas and certificates of the
University;
(c) the medium of instruction and examination;
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(d) the award of degrees, diplomas, certificates and other academic distinctions, the qualifications
for the same and the means to be taken relating to the granting and obtaining of the same;
(e) the fees to be charged for courses of study in the University and for admission to the
examinations, degrees, diplomas and certificates of the University;
(f) the conditions for the award of fellowships, scholarships, studentships, medals and prizes;
(g) the conduct of examinations, including the term of office and manner of appointment and the
duties of examining bodies, examiners and moderators;
(h) the conditions of residence of the students of the University;
(i) the special arrangements, if any, which may be made for the residence, discipline and teaching
of women students and the prescribing of special courses of studies for them;
(j) the appointment and emoluments of employees other than those for whom provision has been
made in the Statutes;
(k) the establishment of Centres of Studies, Boards of Studies, Inter-disciplinary Studies, Special
Centres, Specialised Laboratories and other Committees;
(l) the manner of co-operation and collaboration with other Universities and authorities including
learned bodies or associations;
(m) the creation, composition and functions of any other body which is considered necessary for
improving the academic life of the University;
(n) the remuneration to be paid to the examiners, moderators, invigilators and tabulators;
(o) such other terms and conditions of service of teachers and other academic staff as are not
prescribed by the Statutes;
(p) the management of institutions established by the University; and
(q) all other matters which by this Act or the Statutes may be prescribed by the Ordinances.
(2) The regulations and by-laws in force immediately before the commencement of this Act shall be
the first Ordinances of the University and may be repealed or amended at any time by the
Majlis-i-Muntazimah (Executive Council).
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