Section 28 in Uka Tarsadia University First Statutes, 2012
28. Subsequent Regulations, Rules, Statutes, and Ordinances.
- (28.1) The authorities of the University may, subject to the approval of the Board of Management and Governing Body make regulations, rules, and the ordinances consistent with Gujarat Private Universities Act, 2009 for the conduct of business of each such authority and committees constituted by each such authority and for any other affairs of the University.(28.2) The subsequent regulations, rules, statutes and ordinances of the University may provide for all or any of the following matters or any other matter or matters:(i)Creation of pew authorities of the University;(ii)Accounting policy and financial procedure;(iii)Representation of teachers in the authorities of the University;(iv)Creation of new departments and abolition or restructuring of existing department;(v)Institution of free ships, scholarships, fellowships, medals and prizes;(vi)Procedure for creation and abolition of posts;(vii)Revision of fees;(viii)Alteration of the number of seats in different disciplines; and(ix)All other matters in the interest of the University which by or under the provisions of this Act required to be prescribed by the Statutes.(28.3) The subsequent statutes of the University other than the First Statutes shall be made by the Board of Management with the approval of the Governing Body and to be assented by the President of the University.
