Section 33 in The Nalanda Open University Act, 1995
33. Rules.
(1)The authorities and the Boards of the University constituted either under this Act or under the Statutes made thereunder may make Rules consistent with the Act, the Statutes, the Ordinances and the Regulations for the following matters, namely:-(a)Laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)Laying down the procedure to be observed by committees subordinate to any such authorities and the Boards at their meetings and the number of members required to form a quorum :(c)Providing for all matters which by this Ordinance, the Statutes, the Act or the Regulations are to be prescribed by the Rules; and(d)Providing for all other matters exclusively concerning such authorities, Committees and Boards and not provided for by this Act, the Statutes, the Ordinances or the Regulations.(2)Every authority of the University may make Rules providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of the meetings.(3)The Rules made under sub-sections (1) and (2) shall be submitted to the Bihar Inter-University Board for approval which may approve the same with or without any amendment.
