Section 33(2) in Visvesvaraya Technological University Act, 1994
(2)Such rules may provide for,-(a)the giving of notice to the members of each authority or Board, or Committee of the date of meetings and of the business to be transacted at the meetings and also for keeping a record of the proceedings of the meetings;(b)the procedure to be followed at the meetings and the number of members required to form the quorum for meetings;(c)all matters solely concerning such authority or Board or Committee and not provided for by this Act, the Statutes, the Ordinances or the Regulations.
