Section 33 in Biju Patnaik University of Technology Act, 2002
33. Rules.
(1)The Academic Council, Faculties, Board of Studies and the Finance Committee of the University may, subject to the approval of the Board, make Rules consistent with this Act, the Statutes and the Regulations.(2)The Rules may provide for-(a)the giving of notices to the members of each authority, the dates of meetings and the business to be transacted at their meetings and also for keeping a record of the proceedings of the meetings;(b)the procedure to be followed at the meetings and number of members required to form the quorum for the meetings;(c)all matters solely concerning such authority or the matters not provided for by this Act, the Statutes or the Regulations.(3)The Board may refuse to approve the Rules submitted to it or may return them to the authority concerned for further consideration or may approve the Rules without modification or subject to such modifications as the Board may deem fit.(4)Rules made under this section shall come into force on the date of their publication in the Gazette or on such other date as the Board may direct.
