(1)Subject to the provisions of this Act, the Statutes and the Ordinance, Regulations may be made to provide for all or any of the following matters, namely : -(a)the courses of study to be laid down for all degrees and diplomas of the University ;(b)the conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for such degrees and diplomas ;(c)the creations of departments of teaching in the Faculties ;(d)the conditions and mode of appointment and duties of examiners and the conduct of examination ;(e)constitution of the Examination Board, its powers, duties and functions; and(f)all other matters which by this Act, the Statues or the Ordinances are to be or may be provided for by Regulations.(2)(i)A Regulation made by the Academic Council under sub-section (1) shall be forwarded, as soon as may be, to the Syndicate for transmission to the Senate, and the Syndicate shall duly forward the same to the Senate with such recommendations if any, as it may wish to make and shall have no power to return it to the Academic Council for recommendation, unless such Regulation, in the opinion of the Syndicate, relates to matters which, directly affect the interest of the University.(ii)[ such a Regulation shall have effect from the date on which it has been assented to by the Chancellor on being passed by the Senate with or without amendment, or from any date fixed by the Chancellor: [Substituted by Act 67 of 1982.]Provided that at any time except when the Senate is in session, if the Academic Council make a Regulation and considers its immediate enforcement necessary, the academic Council may recommend through the Syndicate to the Chancellor accordingly and the Chancellor with such amendment as he thinks proper shall direct by a notification published in the Gazette, that the Regulation shall come into immediate effect but such a Regulation shall cease to be effective on the expiry of seven days from the date of the next meeting of the Senate, unless confirmed by the Senate ;Provided further that if any Regulation made by the Academic Council under the preceding proviso, involves expenditure from the University funds, the Regulation shall be forwarded to the Chancellor with the advice of the Financial Adviser.][Provided that any regulations having financial implication shall not be enforceable unless prior approval of State Government has been obtained.] [Inserted by Act 15 of 2008.](3)Where the Syndicate has returned to the Academic Council a Regulation made by it and the Academic Council, on reconsideration of the matter, does not agree with the Syndicate, the Academic Council may refer the matter to the Senate through the Syndicate and thereupon the Senate may either confirm the Regulation or amend or reject it.
