(1)The authorities and the Boards of the University, constituted either under this Act or under the Statutes made thereunder, may make Rules, consistent with this Act, the Statutes, the Ordinances and the Regulations for following matters, namely-(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)laying down the procedure to be observed by committees subordinate to any such authority and the Boards at their meetings and the number of members required to form a quorum;(c)providing for all matters which by this Act, the Statutes, the Ordinances or the Regulations are to be prescribed by Rules; and(d)providing for all other matters exclusively concerning such authorities, committees and Board and not provided for by this Act, the Statutes, the Ordinances or the Regulations.(2)Every authority of the University shall make Rules providing for the giving of notice to the members of such authority of the date of meeting and of the business to be considered at meetings and for the keeping of a record, of the proceedings of the meetings.(3)The Senate may direct the amendment, in such manner as it may specify, of any Rules made under this Section or the annulment of any Rules made under sub-section (1).
