Section 32(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(1)The Executive Council may make regulations for carrying out the provisions of this Act :Provided that the Executive Council shall not make any regulations affecting the status, powers or constitution of any authority of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council:Provided further that except with the prior concurrence of the Academic Council, the Executive Council shall not make, amend or repeal any regulation affecting any or all of the following matters, namely-(i)the constitution, powers and duties of the Academic Council;(ii)the authorities responsible for organizing teaching in connection with the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] courses and related academic programmes;(iii)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(iv)the establishment and abolition of faculties, departments, halls and institutions;(v)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(vi)conditions and modes of appointment of examiners or conduct or standard of examinations or any other course of study;(vii)mode of enrollment or admission of students;(viii)examinations to be recognised as equivalent to examinations of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.].
