(1)The Syndicate and the Academic Council may make regulations consistent with the provisions of this Act, the statutes and the ordinances, for all or any of the other matters which by this Act and the statutes and ordinances are to be provided for by regulations and also for any other mutter solely concerning such authorities.(2)Each of the authorities referred to in sub-section (1) shall make regulations providing for the giving of notice to the members thereof of the date of meeting and of the business to be considered at meetings and for the keeping of the proceedings of the meetings.(3)The Syndicate may direct the amendment in such manner as it may specify, of any regulation made under this section or the annulment of any regulation made thereunder by itself or by the Academic Council.[Chapters VIII, VIII-A and VIII-B] [Chapters VIII, VIII-A and VIII-B of the principal Act shall be omitted omitted by Act No. 24 of 2010, dated 11.6.2010.] 33. to 38.[* * *]
