Section 33(1) in University of Heatlh Sciences, Karnal Act, 2016
(1)The authorities of University may make Regulations consistent with this Act, the Statutes and the Ordinances 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 such authority not provided for under this Act, the Statutes or the Ordinances.
