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30. Ordinances.- Subject to the provisions of this Act and the Statutes, the Ordinances of every School may provide for all or any of the following matters, namely:- (a) the admission of the students to the School; (b) the courses of study to be laid down for all degrees and diplomas of the School; (c) the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the School, and shall be eligible for degrees and diplomas; (d) the conditions of award of the fellowships, scholarships, exhibitions, medals and prizes; (e) the conditions and mode of appointment and duties of examining bodies, examiners and moderators; (f) the conduct of examinations; (g) the maintenance of discipline among the students of the School; and (h) any other matter which by this Act or the Statutes is to be or may be provided for by the Ordinances.    |
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