Section 50 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
50. Regulations -
(1)The Authorities may make regulations consistent with this Act and the statutes,for any or all of the matters which by this Act and the Statutes are to be provided for by the regulations, and also for any other matter solely concerning such Authorities and not so provided.(2)Every Authority shall make regulations providing for the giving of notice to the members of such Authority of the dates of meeting and of the business to be considered at meeting and for the keeping of a record of the proceedings of meetings.(3)The Board of Management may direct the amendment, in such manner as it may specify,of any regulation made under this section or the annulment of any regulation made there under by any Authority.(4)The Academic Council may, subject to the provisions of the statutes, make regulations, providing for courses of studyfor the various examinations, degrees, diplomas and certificates of the University after receiving drafts of such regulations from the Board of Faculty concerned.(5)The Academic Council shall not amend a draft of a regulation received from the Board of a Faculty but may approve or reject it or return it to the Board of Faculty for reconsideration either in whole or in part together with any amendment which it may suggest.CHAPTER – IX MISCELLANEOUS
