(1)The authorities and other bodies of the University may make Regulations consistent with this Act and the Statutes for:-(a)laying down the number of members required to form a quorum and the procedure to be observed at the meeting;(b)providing for all matters which by this Act, and the Statutes are to be provided for by the Regulations; and(c)providing for any other matters solely concerning such authorities and bodies and not provided for by this Act and the Statutes.(2)Every authority of the University shall make regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings and for the keeping of a record of the proceedings of meetings.(3)The Board may direct the amendment, in such manner as it may specify, or any Regulations made under this section on the annulment of any Regulations made under sub-section (I) by any authority of the University.(4)The Academic Council may, subject to the provisions of the Statutes, make Regulations, providing for course of study for the various examinations and degrees of the University after receiving drafts of the same from the Faculty concerned.(5)The Academic Council may either approve or reject or alter the draft received from the Faculty or return it to the Faculty for further consideration together with its own suggestions.Chapter - VII Annual Reports and Accounts etc.
