Section 35(1) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(1)The Executive Council, the Academic Council and the Faculties may make regulations, consistent with this Act and the Statutes made thereunder, for all or any of the following matters, namely:-(a)laying down the procedure to be observed at their meetings including the quorum required and the conduct of their business:(b)providing for the matters which by this Act or the Statutes have to be provided by Regulations;(c)providing for all matters solely concerning such authorities or for matters for which provision is, in the opinion of such authorities, necessary for the exercise of their powers and performance of their duties under this Act or the Statutes.
