Section 33 in Visvesvaraya Technological University Act, 1994
33. Rules.
(1)The Academic senate subject to the approval of the Executive Council of the University may make Rules consistent with this Act, the Statutes, the Ordinances and Regulations.(2)Such rules may provide for,-(a)the giving of notice to the members of each authority or Board, or Committee of the date of meetings and of the business to be transacted at the meetings and also for keeping a record of the proceedings of the meetings;(b)the procedure to be followed at the meetings and the number of members required to form the quorum for meetings;(c)all matters solely concerning such authority or Board or Committee and not provided for by this Act, the Statutes, the Ordinances or the Regulations.(3)Every rule made under this section shall come into force on the date it is approved by the Academic Senate. It shall also be published in the Official Gazette.
