Section 49(1) in The Karnataka State Law University Act, 2009
(1)The Academic Council may make Regulations consistent with this Act, the Statutes and Ordinances providing for exercising all or any of the powers enumerated in section 34 and particularly for the following matters, namely:-(a)admission of students to the University;(b)recognition of examinations and degrees of other Universities as equivalent to the examinations and degrees of the University;(c)the University courses and examinations and conditions on which students of the University or the affiliated colleges or other university institutions shall be admitted to examinations or degrees, diplomas and other certificates of the University;(d)grant of exemptions.
