Section 42 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
42. Regulations.
(1)The authorities, committees and other bodies of Vishwavidyalaya constituted by or under this Act may make regulations, subject to the provisions of this Act, the Statutes and the Ordinances,-(a)laying down the procedure to be observed at their meeting and the number of members required to form a quorum :Provided that until regulations providing for quorum are made, the quorum to constitute a meeting of any authority, committee or other body of the Vishwavidyalaya shall be the number forming the majority of the members constituting such authority, committee or other body by the Vishwavidyalaya, for the time being;(b)providing for all matters which, by this Act, the Statutes or the Ordinances, are to be prescribed by Regulations; and(c)providing for all other matters solely concerning such authority, or other body or the committees appointed by them and not provided for by this Act, the Statutes or the Ordinances;(2)Every authority, committee and body of the Vishwavidyalaya shall make regulations providing for the giving of notice to the members of such authority, committee or body of the date of meetings and of the business to be considered at meetings and for keeping the minutes of the meeting :Provided that any authority, committee or body of the Vishwavidyalaya which is not satisfied with any modification or annulment may appeal to the Kuladhipati whose decision in this matter shall be final.
