Section 30 in Islamic University of Science and Technology, Kashmir Act, 2005
30. Regulations. - (1) The authorities of the University may make Regulations consistent with the Act, the Statutes and the Ordinances -
(a)laying down the procedure to be observed at their meetings and the number of members required to from a quorum ;(b)providing for all matters which by the Act, the Statutes or the Ordinances are to be prescribed by Regulations ; and(c)providing for all other matters solely concerning such authorities or committees appointed by them and not provided for by the Act, the Statutes or the Ordinances.(2)Every authority of the University shall make Regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be reconsidered at meetings and for the keeping of record of the proceedings of meetings.(3)The Executive Council may direct the amendment in such manner as it may specify of any regulations made under the Statute or the annulment of any such regulations.
