(1)Subject to the provisions of this Act, Statutes and Ordinances, each of the Authorities of the University may make Regulations consistent with this Act, the Statutes and the Ordinances, for the purpose of carrying out the duties and for exercising the powers assigned to the Authority concerned under this Act, the Statutes and the Ordinances.(2)Without prejudice to the generality of the preceding sub-section, such Regulations may provide for all or any of the following, matters, namely :(a)the procedure to be observed at the meeting of the authority concerned and the number of members required to form a quorum ;(b)all matters which are required to be prescribed by the regulations under this Act, Statutes or the Ordinances ;(c)all matters solely concerning the authorities concerned and not otherwise provided for by or under this Act, the Statutes or Ordinances.(3)Notwithstanding anything contained in the preceding sub-sections, the Executive Council may direct any authority concerned, except the Court, to make such amendments and annulments of any Regulations framed by the Authority in such manner as it may specify :Provided that any Authority which is dissatisfied with such directions of the Executive Council may appeal to the Chancellor and the decisions of the Chancellor given in the appeal shall be final;Provided further that any member elected or nominated under Clause (xxi) of sub-section (1) of Section 15 shall hold office for a period of one year only from the date of his election or nomination, as the case may be. He shall cease to be member of the Court of his ceasing to be a student of the University.(4)With the approval of the Court the Vice-Chancellor may remove a member, elected under sub-clause (a) and (b) or Clause (xxi) of sub-section (1) of Section 15, if he does not fulfill the conditions laid down in the proviso therein.
