(1)The University Council of the Cluster University shall make Regulations in consultation with the Syndicate after receiving drafts from the authorities and bodies of the Cluster University :Provided that the University Council shall not consider the draft of any Regulations regarding classification or inclusion of the subjects of study in the various Faculties, otherwise than on the recommendations of the Academic Council.(2)Regulations shall not be made for those matters which under Section 38 of this Act may be provided for by the Statutes.
