(1)The authorities [* * * *] [The words "and Boards" omitted by Act 5 of 1952, s.19.] of the University may make Regulations consistent with this Act, the Statutes and the Ordinances—(a)laying down the procedure to be observed at their meetings and the number of members required to form a quorum;(b)providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations; and(c)providing for all other matters solely concerning such authorities [or Committees appointed by them] [Substituted by Act 5 of 1952, s.19 for " and Boards" ] and not provided for by this Act, the Statutes or the Ordinances.
