Section 19 in Maharaja Ranjit Singh State Technical University Act, 2014
19. Sub-regulations.
(1)The authorities may make sub-regulations consistent with this Act and regulations for all or any of the following matters, namely:-(a)laying down, the procedure to be observed at their meetings and the number of members required to form the quorum; and(b)providing for all matters which by this Act and regulations are to be specified.(2)Every authority shall make sub-regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered in the meetings and for keeping of a record of the proceedings of the meetings.
