Section 17 in Maharaja Ranjit Singh State Technical University Act, 2014
17. Making, amendment, repeal and operations of regulations.
(1)The first regulations of the University shall be made by the State Government and shall be notified in the Official Gazette.(2)The Board may, from time to time make new or additional regulations or may amend or repeal the regulations:Provided that the Board shall not propose the draft of amendment of the regulations affecting the status, powers or constitution of any existing authority of the University, until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the Board.(3)Every new regulation or any addition or any amendment or repeal of regulation shall require the approval of the Board, which may approve, disallow or remit it for further consideration.
