Section 35 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
35. Regulations.
(1)Any authority of the University, may, make regulations, consistent with this Act and the statutes for -(a)laying down the procedure to be observed at its meeting and the number of members required to form a quorum;(b)providing for all matters, which by this Act and the statutes, are to be provided for by the regulations; and(c)providing for any other matter, solely concerning the authority and not provided 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 the meetings and of the business to be transacted at such meetings and for keeping of records 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 or return it to the Board of Studies for further consideration together with the suggestions of the Academic Council.(5)The Board of Studies may direct that the amendment may be made, in such a manner, as it may specify.(6)Notwithstanding anything contained in this section, the regulations made under the Punjab Agricultural University Act, 1970, and in force immediately before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, and subject to such adaptations and modifications, as may be notified by the State Government, be the first regulations of the University.
