Section 18 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
18. Regulations.
(1)Subject to the provisions of this Act, the Executive Committee shall have, in addition to ail other powers vested in it, the power to frame regulations to provide for the administration and management of the affairs of the University;Provided that the Executive Committee shall not make any regulation affecting the status, power or the constitution of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Committee.(a)The constitution, powers and duties of the Academic Senate and or the Chancellor;(b)The authorities responsible for organizing the teaching in connection with the courses of the University and related academic programmes.(c)The withdrawal of degrees, diplomas and certificates and other academic distinctions.(d)The establishment and abolition of faculties, department halls and institutions.(e)The institution of fellowship, scholarships, exhibitions, medals and prizes.(f)Conditions and modes of appointment of examiners or conduct of standard of examination or any other course of study.(g)Mode of enrollment of admission of students(2)The Academic Senate shall have the power to propose regulations on all matters specified in clauses (e) to (g) of the above sub-sections and on matters incidental and related thereto in this regard.(3)Where the Executive Committee has rejected the draft of the regulations proposed by the Academic Senate, the latter may appeal to the Chancellor and the Chancellor may, by order, direct that the proposed regulations may be laid before the next meeting of the Governing Council for its approval and that pending such approval of the Governing Council it shall have effect from such date as may be specified in that order.(4)All regulations made by the Executive Committee shall be submitted, as soon as may be, for approval to the Chancellor and to the Governing Council passed by the Majority of not less than 2/3 of the members present, to cancel any regulation made by the Executive Committee and such regulation shall, from the date of such resolution, cease to have effect.
