Section 39 in Bhakta Kavi Narsinh Mehta University Act, 2015
39. Regulations and rules.
(1)The Academic Council, or as the case may be the Faculty, may, subject to the approval of the Academic Council, make regulations, consistent with this Act, the Statutes and the Ordinances providing for all matters which by this Act, the Statutes or the Ordinances are to be provided for, by Regulations and for all other matters solely concerning itself.(2)Any authority of the University specified in clauses (iv) to (ix) of section 20 may, subject to the approval of the Executive Council, make rules, consistent with this Act, the Statutes, Ordinances and Regulations providing for all matters solely concerning such authority.(3)All Regulations made by the Academic Council or any Faculty and ail rules made by any authority or other Boards shall have effect from such date as the authority making the Regulations or rules, may direct:Provided that a Regulation or rule which involves expenditure form the University Fund shall not be effective until it is approved by the Executive Council.
