Section 34 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
34. Regulations and rules.
(1)The Academic Council and subject to the approval of the Academic Council, each Faculty may make Regulations consistent with this Act, the Statutes and the Ordinances providing for all matters which by this Act, the Statutes or the ordinances are to be provided for by Regulations and for all other matters solely concerning itself.(2)Any authority of the University, specified in Clauses (v) to (viii) of Section 15 may, subject to the approval of the Executive Council, make rules, consistent with this Act, the Statutes, Ordinances and Regulations providing for all other matters solely concerning such authority.(3)All Regulations made by the Academic Council or any Faculty and all rules made by any Authority shall have effect from such date as the authority making the Regulations or rules may direct :Provided that, a Regulation or a rule which involves expenditure from the University Fund shall not be effective until it is approved by the Executive Council.
