Section 32(1) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
(1)The authorities of University may make Regulations consistent with this Act, the Statutes and the Ordinances for-(a)suitable recruitment procedure both for teaching and non-teaching posts;(b)conduct of employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;(c)giving of notice to the members of each authority of the dates of meetings and also for keeping the record of the proceedings of the meetings;(d)the procedure to be followed at the meetings;(e)all matters concerning such authority not provided for under this Act, the Statutes or the Ordinances.
