Section 36 in Rajasthan Agricultural University Act, 1962
36. Regulations.
(1)Every Authority of the University may make Regulations consistent with this Act and the Statutes-(a)lying down the procedure to be observed at their meetings and the number of members required to form a quorum,(b)providing for all matters which by this Act and the Statutes are to be provided for by [that authority by] [Inserted by Act No. 9 of 1984 dated 14-4-1984 w.e.f. 15-10-1983.] Regulations, and(c)providing for any other matter solely concerning such 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 thereat and for the keeping of a record of the proceedings of meetings.(3)The Board may direct the amendment, in such manner as it may specify, of any Regulations made under this section or the annulment thereof by any authority of the University.(4)[The Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] may, subject to the provisions of the Statutes, make Regulations providing for courses of study, system of examinations, and degrees of the University after receiving drafts of the same from [any Board of Studies.] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.](5)[The Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] may not alter a draft received from the Board of Studies but may reject the draft received or return it to the Board of Studies for further consideration together with its own suggestions.
