Section 41 in Karnataka Universities of Agricultural Sciences Act, 1963
41. Regulations.
(1)The Authorities of the University may, by notification in the official Gazette, make Regulations consistent with this Act and the Statutes,-(a)laying down the procedure to be observed at their meetings and the number of members required to form the quorum;(b)providing for the matters which by this Act or the Statutes have to be provided by Regulations;(c)providing for any other matter solely concerning such authorities and not provided for by this Act and the Statutes.(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 considered at meeting and for keeping of a record of the proceedings of the meetings.(3)The Academic Council may, subject to the provisions of the Statutes, make Regulations providing for courses of study, system of examinations, and degrees and diplomas of the University after receiving drafts of the same from the Board of Studies concerned.(4)The Academic Council may not alter a draft received from the Board of Studies, but may reject the draft or return it to the Board of Studies for further consideration together with the suggestions of the Council.(5)The Board may direct the amendment, in such manner as it may specify, of any Regulation made under this section or the annulment of any Regulation made under sub-section (1) by any Authority of the University.
