Section 37 in The Jharkhand State Agricultural University Act, 2000
37. Regulations how made.
(1)The authorities of a University may, by notification in the official Gazette, make regulations consistent with this Act and the Statutes-(i)laying down the procedure to be observed at their meetings and the number required to form the quorum; and(ii)providing for matters which by this Act or the Statutes have to be regulated by Regulations.(2)Every such authority of a University shall make Regulation for giving notice to the members of such authority of the date of the meetings and the business to be considered at meetings and for keeping of record of the proceedings of the meetings.(3)The Academic Council, may, subject to the provisions of the Statutes, make Regulations providing for courses of study, system of examinations and degrees, certificates, diplomas of a University after receiving drafts of the same from the Board of Studies concerned.(4)The Academic Council may not alter a draft received from the Board of Studies, but may reject the draft or may return it to the Board of Studies for further consideration together with the suggestions of the Council, and the Academic Council shall be the final authority for approval of such proposals.(5)The Board of Management may direct for the amendment, in such manner as it may specify, of any Regulations made under this section or for the annulment of any regulation made under sub-section (2) by any authority of the University.
