Section 47 in Atal Medical and Research University, Himachal Pradesh Act, 2017
47. Making of Regulations.
(1)The Authorities of the University may, make regulations consistent with this Act, the statutes and ordinances in respect of matters which are within their powers.(2)The regulations may provide for,-(a)the recruitment procedure both for teaching and non- teaching posts;(b)the conduct of University employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;(c)giving of notice to the members of each authority of the dates of meetings;(d)the procedure to be followed at the meetings; and(e)all matters concerning such authority not provided for under this Act, the statutes or the ordinances made thereunder.(3)Every regulation made under this section, shall come into force on the date, specified by the Board of Management.Chapter-VII Affiliation of Colleges and Recognition of Institutions
