Section 37(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(3)Any authority or body of the University shall subject to the previous approval of the Executive Council, make rules, consistent with this Act, the Statutes, Ordinances and regulations for-(a)giving notice of the date and hour of its meeting and or the business to be conducted thereat;(b)regulating the procedure at its meetings and the number of members required to form a quorum, and keeping of records of the proceedings of such meetings;(c)providing for all matters which, by under this Act, the Statutes, Ordinances or regulations are to be, or may be, determined by rules; and[d) providing for all other matters solely concerning such authority or body.
