Section 17 in The West Bengal University of Health Sciences Act, 2002
17. Regulations.
(1)Subject to the provisions of this Act, the Executive Council shall have, in addition to all other powers vested in it, the power to make regulations to provide for the administration and management of the affairs of the University:Provided that the Executive Council shall not make any regulation affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council:Provided further that the Executive Council shall, with prior concurrence of the Academic Council, make, amend or repeal any regulation affecting all or any of the following matters :-(i)the constitution, powers and duties of the Academic Council;(ii)the authorities responsible for organizing teaching in connection with the University courses and related academic programmes;(iii)awarding, suspending, withholding or withdrawal of diplomas, degrees, certificates or academic distinctions;(iv)establishment, abolition and amalgamation of Faculties, Departments and institutions;(v)prescribing the requirements of infrastructure and superstructure and other essential prerequisites for running any course in any institution or any group of institutions in adherence with the regulations made by the respective Councils;(vi)the conferment of medals, prizes, scholarships, studentships and any other distinctions;(vii)conduct standard of examinations and conditions and modes of appointment of examiners in any course of study;(viii)modalities of enrolment, admission and regulating the conduct of students;(ix)status of recognition of examinations.(2)The Academic Council shall have the power to propose the regulations on all or any of the matters specified in clauses (i) to (ix) of sub-section (1) and matters incidental or related thereto.(3)Where the Executive Council has amended or rejected any regulation proposed by the Academic Council, the Academic Council may appeal to the Chancellor, and the Chancellor may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council for its approval or modification or rejection, or that pending such approval or modification or rejection of the General Council, such regulation shall have effect from such date as may be specified in the order :Provided that if the regulation is modified, or not approved, by the General Council at such meeting, it shall respectively be effected as modified, or cease to have effect, accordingly.(4)All regulations made by the Executive Council shall be submitted, as soon as may be, for approval, to the Chancellor and to the General Council at its next meeting, and the General Council shall, by a resolution passed by a majority of not less than two-thirds of the members present, have the power to cancel or modify any regulations made by the Executive Council and such regulations shall, from the date of such resolution, cease to have effect, or be effective as modified.
