Section 53 in Kerala Veterinary and Animal Sciences University Act, 2010
53. Regulations.
(1)The Authorities of the University may, by notification in the Official Gazette, make Regulations consistent with this Act and the Statutes and Ordinances.(2)Every Authority of the University 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 keeping of a record of the proceedings of the meetings.(3)The Academic Council may, subject to the provisions of this Act, Statutes and Ordinances make Regulations providing for courses of study, system of examinations, and degrees and diplomas of the University after receiving drafts 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 return it to the Board of Studies for further consideration together with its suggestions.(5)The Management Council 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 under sub- section (1) by any Authority of the University.
