(1)[The Academic Council, and subject to the approval of the Academic Council, each Faculty, may] [These words were substituted for the words 'The Academic Council may, subject to the approval of the Syndicate' by Gujarat 6 of 1973, section 27 (1).] make regulations, consistent with this Act, the Statutes and the Ordinances providing for all matters which by this Act, the Statutes or the Ordinances are to be provided for by Regulations and for all other matters solely concerning itself.(2)Any authority of the University specified [in clauses (v) to (xi)] [These words, brackets and letters were substituted for the words, brackets and letters 'in clauses (iv) to (vii)' by Gujarat 6 of 1973, section 27 (2).] of section 15 and any other Board of the University may, subject to the approval of the Syndicate, make rules, consistent with this Act, the Statutes, Ordinances and Regulations, providing for all matters solely concerning such authority or Board.(3)[ All Regulations made by the Academic Council or any Faculty and all Rules made by any authority or Board shall have effect from such date as the authority making the Regulations or Rules, may direct:Provided that a Regulation or a Rule which involves expenditure from the University Fund shall not be effective until it is approved by the Executive Council.] [Sub-section (3) was inserted by Gujarat 6 of 1973, section 27 (3).]
