Section 41 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
41. Regulation.
(1)The authorities, committees and other bodies of University constituted by or under this Act may make Regulation, subject to the provisions of this Act, the Statute and Ordinance : -(I)laying down the procedure for the meetings and the number of members required to form a quorum :Provided that until Regulation providing for quorum are made, the quorum to constitute a meeting of any authority, committee or other body of the University shall be the number forming the majority of the members constituting such authority, committee or other body of the University, for the time being;(II)providing for all matters which, by this Act, the statute or the Ordinance, are to be prescribed by Regulation; and(III)providing for all other matters solely concerning such authority, or other body or the committees appointed by them and not provided for by this Act, the Statute or Ordinance.(2)Every authority, committee and body of the University shall make Regulation providing for issue of notice to members of such authority, committee or body for the date of meetings and of the business to be considered at meetings and for keeping the minutes of the meeting:Provided that any authority, committee or body of the University which is not satisfied with any modification or annulment may appeal to the Kuladhipati whose decision in this matter shall be final.
