Section 26 in The Lovely Professional University Act, 2005
26. Power to make Regulations.
(1)The Governing Council may, from time to time, make regulations or may amend or repeal the same.(2)Every regulation or any amendment or repeal thereof, shall require he approval of the Councellor and it shall come into force on the date of its approval or on such date, as the Chancellor or may specify.(3)Subject to the provisions of this Act, the Statutes and Ordinances, the regulations may provide for the following matters, namely :-(a)recruitment, procedure for teaching and non-teaching posts;(b)conduct of University employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;(c)giving of notice of the dates of the meetings and also for keeping the record of the proceedings of the meetings;(d)the procedure to be followed at the meetings;(e)fixing of quorum for the meetings; and(f)all other matters, which by this Act, Statutes or Ordinances are to be or may be provided for by the Regulations.(4)Until the Regulations are made by the Governing Council, the University may borrow the Regulations made by any other University from which it may deem appropriate.
