Section 26(3) in The Lovely Professional University Act, 2005
(3)Subject to the provisions of this Act, the Statutes and Ordinances, the regulations may provide for the following matters, namely :-(a)recruitment, procedure for teaching and non-teaching posts;(b)conduct of University employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;(c)giving of notice of the dates of the meetings and also for keeping the record of the proceedings of the meetings;(d)the procedure to be followed at the meetings;(e)fixing of quorum for the meetings; and(f)all other matters, which by this Act, Statutes or Ordinances are to be or may be provided for by the Regulations.
