Section 55 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
55. Regulations.
(1)Any authority of a University may make Regulations consistent with this Act and the Statutes for-(a)laying down the procedure to be observed at its meetings and the number of members required to form a quorum;(b)providing for all matters which by this Act or the Statutes are to be provided for by the Regulations; and(c)providing for any other matter(s) solely concerning the authority and not provided for 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 meetings and of the business to be transacted at the 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 college/ faculty concerned.(4)The Academic Council may not alter a draft received from the college/ faculty but may reject or return it to the college/ faculty for further consideration together with the suggestions of the Academic Council.(5)The Board may, in such manner as it may specify, direct the amendment of any Regulation made under this section or the annulment of any Regulation made under sub-section (2).
