Section 35 in The Maharashtra Animal and Fishery Sciences University Act, 1998
35. Regulations.
(1)The Executive Council, the Academic Council and the Faculties may make regulations, consistent with this Act and the Statutes made thereunder, for all or any of the following matters, namely:-(a)laying down the procedure to be observed at their meetings including the quorum required and the conduct of their business:(b)providing for the matters which by this Act or the Statutes have to be provided by Regulations;(c)providing for all matters solely concerning such authorities or for matters for which provision is, in the opinion of such authorities, necessary for the exercise of their powers and performance of their duties under this Act or the Statutes.(2)Each authority of the University shall make Regulations providing for the giving on notice to the members of such authority of the dates of meeting and of the business to be considered at meetings and for keeping of a record for the proceedings of the meetings.(3)The Academic Council may; subject to the provisions of the Statutes, and approval of the Executive Council, make Regulations providing for courses of study, system of examinations, and degrees and diplomas of the University, after receiving drafts of the same from the Faculty concerned.(4)Any draft of the Regulations received from the Faculty may be approved by the Executive Council with or without any modification, or may be rejected by the Executive Council or may be returned by it to the Faculty for further consideration, together with the suggestions of the Academic Council.(5)The Executive Council may direct the amendment, in such manner as it may specify of any Regulations made by any authority under this section or the annulment of any such Regulation, so however that any such amendment or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that Regulation.
