Section 40 in Srinagar and Jammu Cluster Universities Act, 2016
40. Regulations.
- The authorities and the bodies of the Cluster University may recommend to the Cluster University Council Regulations consistent with this Act and the Statutes providing for all or any of the following matters :-(a)the procedure to be observed at their meetings and the number of members required to form a quorum ;(b)the notice to be given of the meetings and of business to be considered there at, the keeping of records of their proceedings and similar matters ;(c)all matters which by this Act or the Statutes are to be prescribed by the Regulations ;(d)the conditions of residence of students ;(e)the discipline of students ;(f)the classification or inclusion of subjects of study in various Faculties ;(g)the constitution, powers and duties of the various Boards of the Cluster University ;(h)the periodical inspection of constituent, autonomous or affiliated colleges and other institutions.
