Section 44 in Gujarat Organic Agricultural University Act, 2017
44. Regulations.
(1)The authorities of the University may make regulations consistent with this Act and the Statutes for-(i)laying down the procedure for their meetings and number of members required to form the quorum;(ii)providing for matters which by this Act and the Statutes are required under this Act or the Statutes to be regulated by regulations;(iii)providing for any other matter solely concerning the authority and not provided for by this Act and the Statutes.(2)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 Resident Instruction.(3)The regulations made by any authority of the University shall be subject to such directions as the Board may from time to time give in this behalf.(4)The Academic Council may make regulations for the following matters, namely:-(i)the conferment of academic distinctions and withdrawal of degrees;(ii)the establishment and closure of hostels maintained by the University;(iii)the institution of fellowships, scholarships, stipends, bursaries, medals and prizes and the conditions of award thereof;(iv)the entrance or admission of the students to the University and their enrolment and continuance as such and the conditions and procedures for cancelling enrolment of students;(v)the fees that may be charged by the University;(vi)the course of study to be laid down for all degrees, diplomas and certificates of the University;(vii)the conditions under which the 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;(viii)the conditions for conferment of degrees and other academic distinctions;(ix)the maintenance of discipline among the students of the University;(x)the special arrangements, if any. which may be made for residence, discipline and teaching of women students and making provisions for special courses of study for women;(xi)the conditions for residence of students of the University and the levy of fees for residence in hostels.
