Section 36 in Indira Kala Sangit Vishwavidyalaya Act, 1956
36. Regulations.
(1)The authorities and other bodies of the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] may make Regulations consistent with this Act, the Statutes and the Ordinances :(a)laying down the procedure to be observed at their meetings and the number of members require to form a quorum;(b)providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations; and(c)providing for all other matters solely concerning such authorities or the committees appointed by them and not provided for by this Act, the Statutes or the Ordinances.(2)Every authority and body of the Vishwavidyalaya shall make Regulations of proving for the giving of notice to the members to such authority of the dates of meetings and of the business to be considered at meetings, and for keeping of a record of the proceedings of meetings.The Karyakarini Samiti may modify or annul any Regulation made under this section by any authority or body other than the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] :Provided that any authority or body of the Vishwavidyalaya which is not satisfied with any such modification or annulment may appeal to the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] whose decision in this matter shall be final.
