Section 54 in University of Horticultural Sciences Act, 2009
54. Regulations.
(1)The Authorities of the University may make regulations consistent with this Act and the Statutes for;-(a)Laying down the procedure for their meetings and the number of members required to form the quorum;(b)Providing for matters which by this Act or the Statutes are to be regulated by Regulations;(c)Providing for any other matters solely concerning the authority and not provided for by this Act and Statutes.(2)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.(3)The Academic Council may, subject to the provisions of this Act and the Statutes, make regulations providing for courses of studies, system of examination, academic calendar, award of degrees and diplomas of the University and other matters related to Director of Education.(4)Without prejudice to the generality of the provisions of the preceding sub-sections, Academic Council may make regulations for;-(a)holding of convocations to confer degrees and diplomas;(b)conferment of honorary degrees, academic distinctions and withdrawal of degrees;(c)establishment and abolition of hostels maintained by the University;(d)Institution of fellowships, scholarships, stipend, bursaries, medals and prizes and the conditions of award thereof;(e)Entrance or admission of the students of the University and their enrollment and continuance as such and the conditions and procedures for dropping students from enrollment;(f)Fees which may be charged by the University;(g)Courses of study to be laid down for all degrees, diplomas and certificates of the University;(h)Conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and eligibility for the award of degrees and diplomas;(i)Conditions for conferment of degrees and other academic distinctions;(j)Maintenance of discipline among the students of the University;(k)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;(l)Conditions of residence of students of the University and levy of fees for residence in hostels;(m)Recognition and management of hostels maintained by the University.Chapter-IX Miscellaneous
