(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.[* * *]
