Section 43 in The Assam Agricultural University Act, 1968
43. Regulations.
(1)The authorities of the University may, by notification in the official Gazette, make regulations consistent with the Acts 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 date of the meetings and the business to be considered at the meetings and for keeping of the records of the proceedings of the meetings.(3)The Academic Council may subject to provision under the Statutes make regulations providing for Courses of Studies, system of examinations and degrees, certificates and diplomas of the University after receiving draft of the same from the Board of Studies concerned,(4)The Academic Council may not alter a draft received from the Board of Studies but may reject the draft or may return it to the Board of Studies for further consideration together with the suggestions for the Council. The Academic Council shall, however, be the final authority for approval of such proposals.(5)The Board may direct such amendment or amendments of any regulation made under the provisions of the Act as it may specify and such directions may be binding.(6)The authorities of the University may make regulations in respect of the following matters namely :(a)The procedure of meetings of such authorities including the quorum for the transaction of business.(b)The holding of convocations to concern degrees and diplomas.(c)The conferment of honorary degrees, academic distinctions and withdrawals of degrees.(d)The establishment and abolition of hostels maintained by the University.(e)The institution of fellowships, assitantships, scholarships and studentships, bursaries, medals and prizes and the conditions of award thereof.(f)The allowances payable to members of the Board.(g)The entrance or admission of the students to the University and their enrolment and continuance as such and the conditions and procedure for dropping students from enrolment.(h)The fees which may be charged by the University.(i)The courses of study to be laid down for all degrees, diplomas and certificates of the University.(j)The conditions under which students shall be admitted to the degrees, diplomas or other courses and examinations of the University and their eligibility for the award of degrees and diplomas.(k)The conditions for conferment of degrees and other academic distinctions.(l)The maintenance of discipline among the students of he University.(m)The special arrangements, if any, which may be made for residence, discipline and teaching of women students and the prescription of special courses of study for women.(n)The conditions of residence of students of the University and the levy of fees for residence in hostels.(o)The recognition of management of hostels not maintained by he University.(p)The conditions of service, remuneration and allowances including travelling and daily allowances to be paid to officers, teachers and other persons employed under the University other than those mentioned in Section 39.
