Section 52 in Kerala Agricultural University Act, 1971
52. Regulations.
- Subject to the provisions of this Act, the Statutes and the Ordinances, the Academic Council may make regulations providing for all or any of the following matters namely.(a)The courses of studies and the conduct of examinations;(b)The admission of students to the various courses of study and to the examinations;(c)The qualifications of teachers;(d)The appointment and prescription of duties of the Boards of Studies and Examiners;(e)Recognition of examinations, degree and diplomas of other Universities as equivalent to the examinations, degrees and diplomas of the University; and(f)All other matters which under the provisions of this Act, the Statutes and the Ordinances are to be or may be prescribed by Regulations.
