Section 59 in The Global Open University (Nagaland) Act, 2006
59. Regulations.
(1)All matters relating to the conduct of affairs of the University not expressly provided for in this Act in details shall be provided for in the regulations of the University.(2)The Executive Council shall make all draft regulations.(3)While making draft regulations which affect the powers, functions authority and other relating matters of officers, Councils, Committees, Boards, Employees etc., of the University, the Executive Council shall provide an opportunity of being heard to the affected parties.(4)All draft regulations made by the Executive Council by majority shall have to be approved by the Governing Council by tow thirds majority of members present and voting for coming into effect.(5)All regulations approved by the Governing Council shall be notified in appropriate form.(6)A copy of the regulations shall be circulated to all concerned in the University.(7)A copy of the regulations shall also be sent to the Chancellor, State and foreign Governments concerned.(8)All regulations as soon as made, shall be laid before the Nagaland Legislative Assembly which may annual or amend the regulations by motions by simple majority within 90 days of laying.(9)If the regulations are annulled or amended by the Nagaland Legislative Assembly they will be of no effect or of amended effect as the case may be, from the date of passing of the motions for annulment or amendment.
