48. [ Regulations. [[Section 48 substituted by W.B. Act 5 of 1983, which was earlier as under :-
'48. Regulations. - Subject to the provisions of this Act and the Statutes and the Ordinances. Regulations may be made to provide for all or any of the following matters :-(a)the procedure to be observed at the meetings of a subordinate authority and the number of members required to form a quorum,(b)the calling of meetings of such subordinate authority, and the giving of notice to its members of the dates of the meetings and of the business to be considered thereat and the keeping of a record of the proceedings of such meetings;(c)matters which by this Act, the Statutes or the Ordinances are required to be prescribed by Regulations; and(d)all other matters solely concerning a subordinate authority or a committee appointed by it and not provided for by this Act, the Statutes or the Ordinances.'.]]- Subject to the provisions of this Act and the Statutes and the Ordinances, Regulations may be made to provide for all or any of the following matters :-(a)the powers and functions of the Boards of Studies;(b)the functions and duties of Teachers' Councils in the University and in colleges and Institutions, other than Government Colleges and Institutions;(c)the conditions for admission to the different courses of study and examinations of students;(d)the rules for the conduct of University examinations;(e)the courses of study and the division of subjects upon the recommendations of the Faculty Council for post-graduate and undergraduate studies concerned;(f)all other matters which under this Act or the Statutes or the Ordinances are required to be or may be prescribed by Regulations.]
