Section 40 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
40. The Regulations.
(1)The Academic Council may make Regulations consistent with this Act, the Regulation providing for exercising all or any of the powers enumerated and particularly for the following matters, namely:-(a)admission of students to the University;(b)recognition of examinations and degrees of other Universities as equivalent to the examinations and degrees of the University;(c)the University courses and examinations and conditions on which students of the University or other university institutions shall be admitted to examinations or degrees, diplomas and other certificates of the University;(d)grant of exemptions; and(e)any other matters which are required to be or may be regulated by regulations.(2)All Regulations passed by the Academic Council shall be sent to the State Government for submission to the Chancellor for approval. The State Government shall transmit the Regulations within two months from the date of receipt thereof from the University to the Chancellor with its comments. The Chancellor may within one month from the date of receipt of the Regulations from the State Government either approve them or refer them to the Academic Council for further consideration.(3)All Regulations shall come into force on the date of their approval by the Chancellor or on such other date as the Chancellor may direct.
