(1)The authorities [* * * *] [The words "and Boards" omitted by Act 5 of 1952, s.19.] of the University may make Regulations consistent with this Act, the Statutes and the Ordinances-(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations; and(c)providing for all other matters solely concerning such authorities [or Committees appointed by them] [Substituted by Act 5 of 1952, s.19 for " and Boards" ] and not provided for by this Act, the Statutes or the Ordinances.
