Section 36 in Majuli University of Culture Act, 2017
36. Rules.
(1)The Academic Council, Faculties and the Board of Studies of the University may, subject to the approval of the Board, make rules consistent with this Act and the Statutes and the Regulations made thereunder.(2)The rule may provide for, -(a)the giving of notices to the members of each authority, the dates of meetings and the business to be transacted at such meetings and also for keeping a record of the proceedings of meetings.(b)the procedure to be followed at the meetings and number of members required to form the quorum for the meetings.(c)all matters solely concerning such authority or the matters not provided for by this Act, the Statutes or the Regulations made under this Act.(3)The Board may refuse to approve the rules submitted to it or may return them to the authority concerned for further consideration or may approve the rules without modification or subject to such modification as the Board may deem fit.(4)Every rule made under this section shall come into force on the date of their publication in the Official Gazette or such other prospective date as the Board may direct.Chapter-VIII Miscellaneous
