(1)The Senate, with the sanction of the Government may, from time to time make, regulations consistent with this Act to provide for all matters relating to the University.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for -(a)the procedure to be followed in holding any election of Ordinary Fellows;(b)the proportion in which the various Faculties shall elect their representatives to the Syndicate and the mode in which such election shall be conducted;(c)the procedure at meetings of the Senate, Syndicate and Faculties, and the quorum of members to be required for the transaction of business;(d)the appointment of Fellows and others to be members of Boards of Studies, and the procedure of such boards and the quorum of members to be required for the transaction of business;(e)the appointment and duties of the Registrar and of Officers and servants of the University, and of Professors, Readers and Lecturers appointed by the University;(f)the appointment of Examiners, and the duties and powers of Examiners in relation to the examinations of the University;(g)the form of certificate to be produced by a candidate for examination under Section 25, and the conditions on which any such certificate may be granted;(h)the registers of graduates and students to be kept by the University, and the fee (if any) to be paid for the entry or retention of a name on any such register;(i)the inspection of colleges and the reports, returns and other information to be furnished by Colleges;(j)the register of students to be kept by colleges affiliated to the University;(k)the rules to be observed and enforced by colleges affiliated to the University in respect of the transfer of students;(l)the fees to be paid in respect of the course of instruction given by Professors, Readers or Lecturers appointed by the University;(m)the residence and conduct of students;(n)the courses of study to be followed and the conditions to be complied with by candidates for any university examination, [and for degrees, diplomas, licences, titles, marks of honour, scholarships and prizes conferred or granted by the University;] ['Other than an examination for Matriculation' Omitted, vide Government of India Notification, dated 6.12.1969.](o)Omitted vide government of India Notification, dated 6.12.1969;(p)the conditions to be complied with by candidates, not being students of any college affiliated to the University, for degrees, diplomas, licences, titles, marks of honour, scholarships and prizes conferred or granted by the University;(q)the alteration or cancellation of any rules, regulations, statute, or by-law of the Panjab University in force at the commencement of this Act by virtue of Section 40;(r)the preparation and maintenance of annual accounts and the audit thereof and the submission of the report thereon to the Government;(s)the constitution for the benefit of the officers, teachers, clerical staff and servants of the University, of such pension, insurance and provident funds as it may deem fit;(t)adequate arrangement to ensure security of service for teachers of the colleges affiliated to the University; and(u)adequate arrangement for proper administration of the colleges other than Government Colleges affiliated to the University.
