Section 38(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(1)The authorities and other bodies of the Vishwa Vidyalaya may make regulations consistent with this Act and the Statutes-(a)laying down the number of members required to form a quorum and the procedure to be observed at the meetings;(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 matters solely concerning such authorities and bodies and not provided for by this Act and the Statutes.
