(1)The authorities of the University specified in clauses (2), (5) and (6) of section 20 may make Regulations consistent with this Act and the Statutes, for all or any of the following matters, namely :(a)laying down the procedure lo be observed at their meetings and the conduct of their business;(b)providing for the matter which by this Act or the Statutes have to be provided by regulations; and(c)providing for all matters solely concerning such authorities or lor matters for which provisions arc, in the opinion of such authorities necessary for the exercise of their powers and performance of their duties under this Act or the Statutes.(2)A regulation made by an authority shall have effect from such date, as the authority making the regulation may direct.(3)The Academic Council may, subject to the provisions of the Statutes, make regulations providing for courses of study, system of examinations and degrees and diplomas of the University, after receiving drafts of the same from the Faculty concerned.(4)(a)On receipt of the draft from the Faculty under sub-section (3), the Academic Council may approve such draft and pass the regulations or either reject the draft or return it to the Faculty for reconsideration either in whole or in part together, with the suggestions of the Academic Council. The Academic Council shall be the final authority for the approval of such draft of regulations.(b)After any draft so returned has been further considered by the Faculty together with any amendment suggested by the Academic Council, it shall be again presented to the Academic Council with the report of the Faculty thereon and the Academic Council may then deal with the draft in any manner as it thinks fit.(5)The Board of Management may direct to carry out the amendments, in such manner as it may specify, of any regulation made by any authority under this section :Provided that any such amendment shall not effect the validity of anything previously done or omitted to be done under that regulation.(6)A regulation which involves expenditure from the University fund shall not be effective until it is approved by the Board of Management.
