Section 36(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(2)Every authority and body of the Vishwavidyalaya shall make Regulations of proving for the giving of notice to the members to such authority of the dates of meetings and of the business to be considered at meetings, and for keeping of a record of the proceedings of meetings.The Karyakarini Samiti may modify or annul any Regulation made under this section by any authority or body other than the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] :Provided that any authority or body of the Vishwavidyalaya which is not satisfied with any such modification or annulment may appeal to the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).] whose decision in this matter shall be final.
