Section 40 in Maharana Partap Horticultural University, Karnal Act, 2015
40. Regulations.
(1)The Regulations made for the existing university and in force immediately before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act and subject to such adaptations and modifications, be the first relevant Regulations of the University.(2)The authorities of University may make Regulations consistent with this Act and the Statutes for:-(a)suitable recruitment procedure both for teaching and non-teaching posts;(b)conduct of employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;(c)giving of notice to the members of each authority of the dates of meetings and also for keeping the record of the proceedings of the meetings;(d)the procedure to be followed at the meetings;(e)all matters concerning and provided for under this Act and the Statutes.(3)Every Regulation made under this section, shall come into force on such date, as may be specified by the Board.
