Section 42 — Ordinances.

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; (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 examinations, degrees and diplomas to the University; (f) the conditions and institution for award of fellowships, scholarships, studentships, medals and prizes; (g) the conduct of examination 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 and teaching of women students and the specifying of special courses of studies for them; (j) the establishment of centres of studies, boards of studies, specialised laboratories and other committees; (k) the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University; (l) the setting up of machinery for redressal of grievances of employees and students; and (m) any other matter which by this Act or Statutes, is to be, or may be, specified in the Ordinances.

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