Section 46 in The Gujarat National Law University Act, 2003
46. Regulations.
(1)The Executive Council may make regulations consistent will the provisions of this Act to provide for the administration and management of the University.(2)The Executive Council shall not make, amend or repeal any regulation affecting all or any of the following matters without the prior concurrence of the Academic Council,-(a)the determination of authorities for organising teaching relating to syllabus and academic programmes;(b)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(c)the establishment and abolition of Faculties, Departments, and specialised schools centres of learning and research, and halls of residence;(d)the institution and award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(e)conditions and modes of appointment of examiners, conduct or standard of examinations and course of study;(f)modes of enrolment or admission of students;(g)examinations of other University to be recognised as equivalent to University examinations.(3)The Academic Council may propose to the Executive Council to make regulations on all or any of the matters specified in Clauses (a) to (g) and matters incidental or related thereto.(4)Where the Executive Council has rejected any regulation proposed by the Academic Council, the Academic Council may appeal to the Visitor, and the Visitor may, by order, direct that the proposed regulation may be laid before the next meeting of the General Council for its approval and that pending such approval of the General Council, such regulation shall have effect form such date as may be specified in the order.Provided that, where the regulation is not approved by the General Council at such meeting, it shall cease to have effect.(5)(i)All regulations made by the Executive Council shall be submitted to the General Council and to the Visitor for approval.(ii)The General Council may, by resolution, approve the regulation.(iii)The Visitor may approve the regulations and the regulations so approved shall remain in force till the date on which it is approved or disapproved by the General Council.
