Section 35 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
35. Rules.
(1)The authorities and the Boards of the University may make Rules consistent with this Act, the Statutes, the Ordinances and the Regulations-(a)Laying down the procedure to be observed at their meetings and the number of members required to form a quorum ;(b)Laying down the procedure to be observed by Committees subordinate to any such authorities and the Boards at their meetings and the number of members required to form a quorum ;(c)Providing for all matters which by this Act, the Statutes, the Ordinances or the Regulations are to be prescribed by Rules ; and(d)Providing for all other matters exclusively concerning such authorities, Committees and Boards and not provided for by this Act, the Statutes, the Ordinances or the Regulations.(2)Every authority of the University shall make Rules providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of meetings.(3)The Senate may direct the amendment, in such manner as it may specify, of any Rules made under the section or the annulment of any Rules made under sub-section (1).Hostels.
