Section 56 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
56. Regulations.
(1)The Authorities of the University may make regulations consistent with this Act and the Statutes for laying down the procedure for their meetings and the number of members required to form the quorum,-(a)providing the matters which under the Act and Statutes are to be regulated by the Regulations;(b)providing for any other matter solely concerning the authority and not providing for by this Act and Statutes.(2)The Academic Council may, subject to the provisions of this Act and the Statutes, make regulations providing for courses of study, system of examination, academic calendar, award of degrees and diplomas of the University and other matters related to instruction.(3)The regulations made by any authority of the University shall be subject to such direction as the Board may, from time to time, give in this behalf.(4)The Board of Management may make Regulations for,-(i)the procedure at meetings of Authorities including the quorum for the transaction of business by them;(ii)the holding of convocations to confer degrees and diplomas;(iii)the conferment and withdrawal of honorary degrees and other distinctions;(iv)the establishment, amalgamation and abolition of departments/ divisions of teaching in the Faculties/Colleges;(v)the establishment and abolition of hostels maintained by the University on the recommendation of Academic Council;(vi)the institution and withdrawal of fellowships, scholarships, studentships, bursaries, medals and prizes and the conditions of award thereof, on recommendation of the Academic Council;(vii)remunerations and allowances including travelling and daily allowances to be paid to officers, teachers and other persons employed under the University;(viii)the conditions under which students shall be admitted to the degree, diploma or other courses and to the examinations of the University and the conditions for the award and withdrawal of degrees and diplomas, on the recommendation of the Academic Council;(ix)the conditions of residence of the students of the University and the levying of fees for residence in hostels maintained by the University;(x)the fees which may be charged by the University connected therewith;(xi)any other matter connected with the management of University.(5)The Academic Council may make regulations for,-(i)the establishment and abolition of hostels maintained by the University;(ii)the institution of fellowships, scholarships stipend, bursaries, medals and prizes and the conditions of award thereof;(iii)the entrance or admission of the students to the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;(iv)the fees which may be charged by the University;(v)the courses of study to be laid down for all degrees, diplomas and certificates of the University;(vi)the conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and their eligibility for the award of degrees and diplomas;(vii)the conditions for conferment of degrees and other academic distinctions;(viii)the maintenance of discipline among the students of the University;(ix)the special arrangements, if any, which may be made for residence, discipline and teaching of women students and the provision of special courses of study for women;(x)the conditions of residence of students of the University and the levy of fees for residence in hostels;(xi)the recognition and management of hostels not maintained by the University;(xii)the conditions and mode of appointment and the duties of examining bodies and examiners;(xiii)the conduct of examinations;(xiv)any other matter connected with the academic affairs of the University.(6)The Research and Extension Council may make regulations for,-(i)constitution of zonal councils and working groups for various related disciplines in research stations and extension centres;(ii)monitoring and evaluation of research and extension programmes;(iii)functioning of different research and extension programmes;(iv)integration of research, extension and teaching;(v)training programmes for various functionaries involved in horticultural development;(vi)conferring distinctions and awarding prizes to the farmers and others who contributed for the development of horticulture;(vii)any other purpose envisaged in the objects of the University relating to research and extension.Chapter - IX Miscellaneous
