Section 38 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
38. Regulations.
(1)The authorities and other bodies of the Vishwa Vidyalaya may make regulations consistent with this Act and the Statutes-(a)laying down the number of members required to form a quorum and the procedure to be observed at the meetings;(b)providing for all matters which by this Act, and the Statutes are to be provided for by the Regulations; and(c)providing for any other matters solely concerning such authorities and bodies and not provided for by this Act and the Statutes.(2)Every authority of the Vishwa Vidyalaya shall make Regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of meeting.(3)The Board may direct the amendment, in such manner as it may specify, of any Regulations made under this section of the annulment of any Regulations made under sub-section (1) by any authority of the Vishwa Vidyalaya.(4)The Academic Council may, subject to the provisions of the Statutes, make Regulations providing for courses of study for the various examinations and degrees of the Vishwa Vidyalaya after receiving drafts of the same from the Faculty concerned.(5)[ The Academic Council may either approve or reject or alter the draft received from the Faculty or return it to the Faculty for further consideration together with its own suggestions.] [Substituted by M.P. Act No. 19 of 1985.]
