Section 30 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
30. Regulations.
(1)The authorities and the Board of the University may make Regulation consistent whith this Act and the Statutes -(a)laying down the procedure to be observed at their meeting and the number of the members required to form a quorum;(b)providing for all mailers which by this Act, and the Statutes are to be provided for by Regulations; and(c)providing for any other mailers solely concerning such authorities and Board and not provided for by this Act and the Statutes.(2)Every authority of the University shall make Regulations providing for the giving of notice of the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of meetings.(3)The Board may direct the amendment in such manner as it may specify, of any Regulations made under this section or the annulment of any Regulations made under sub-section (1) by any authority of the University.(4)The Academic Council may, subject to the provisions of the Statutes, make Regulations providing for course of study for the various examination and degrees of the University after receiving drafts of the same from the Board of the Faculty concerned.(5)The Academic Council may not, alter a draft received from the Board of a Faculty but may reject the draft received or return it to the Board of Faculty for further consideration together with its own suggestions.
