Section 43 in Karnataka Janapada Vishwavidyalaya Act, 2011
43. Regulations.
(1)The Academic Council may make the Regulations consistent with this Act, the Statutes and Ordinances providing for exercising all or any of the powers conferred on it and particularly for the following matters, namely:-(i)admission of students to the University;(ii)recognition of examinations and degrees of other Universities as equivalent to the examinations and degrees of the University;(iii)the University courses and examinations and conditions on which students of the University or the recognised institutions or other university institutions shall be admitted to examinations or degrees, diplomas and other certificates of the University;(iv)grant of exemptions.(2)All regulations passed by the Academic Council shall be sent to the Government for submission to the Chancellor for approval. The Government shall transmit the Regulations within two months from the date of receipt thereof from the University to the Chancellor with its comments. The Chancellor may within one month of the date of receipt of the regulations from the Government either approve them or refer them to the Academic Council for further consideration.(3)Every regulation shall come into force on the date of their approval by the Chancellor or on such other date as the Chancellor may direct.
