(1)Every authority of the University may make Regulations consistent with this Act and the Statutes and Ordinances-(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)providing for all matters which by this Act and the Statutes or Ordinances are to be provided for by that authority by the Regulations; and(c)providing for any other matter solely concerning such authority and not provided for by this Act and the Statutes or Ordinances.
