Section 34(1) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(1)Subject to the provisions of this Act, the Statutes and the Ordinances, the Academic Council may make Regulations to provide for all or any of the following matters, namely :-(a)The courses of study to be laid down for all degrees and diplomas of the University ;(b)The conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for such degrees and diplomas ;(c)The formation of departments of teaching in the Faculties ;(d)The conditions and mode of appointment and duties of examiners and the conduct of examinations ;(e)The Standards of teaching to be maintained in the colleges ; and(f)All matters which by this Act, the Statutes or the Ordinances are to be or may be provided for by Regulations.
