Section 34 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
34. Regulations, how made.
(1)Subject to the provisions of this Act, the Statutes and the Ordinances, the Academic Council may make Regulations to provide for all or any of the following matters, namely :-(a)The courses of study to be laid down for all degrees and diplomas of the University ;(b)The conditions under which students shall be admitted to the degree or diploma courses and to the examinations of the University and shall be eligible for such degrees and diplomas ;(c)The formation of departments of teaching in the Faculties ;(d)The conditions and mode of appointment and duties of examiners and the conduct of examinations ;(e)The Standards of teaching to be maintained in the colleges ; and(f)All matters which by this Act, the Statutes or the Ordinances are to be or may be provided for by Regulations.(2)(i)A Regulation made by the Academic Council under sub-section (1) shall be forwarded, as soon as may be, to the Syndicate for transmission to the Senate, and the Syndicate shall duly forwards the same to the Senate with such recommendations, if any, as it may wish to make and shall have no power to return it to the Academic Council for reconsideration, unless such Regulation, in the opinion of the Syndicate, relates to matters which directly or indirectly the finances of the University.(ii)Such Regulation shall have effect from the date on which it is confirmed by the Senate or from such other date as the Senate may appoint ;Provided that if at any time, except when the Senate is in session, the Academic Council makes a Regulation and considers its immediate enforcement necessary, the Academic Council may recommend to the Chancellor accordingly and the Chancellor shall thereupon, by order published in the Official Gazette, direct that the Regulation shall come into immediate effect, but such Regulation shall cease to have effect on the expiry of seven days from the date of the next meeting of the Senate unless confirmed by it :Provided further that if any Regulation made by the Academic Council under the preceding proviso involves expenditure from the University fund, the Regulation shall be forwarded to the Chancellor through the Syndicate.(3)Where the Syndicate has returned to the Academic Council a Regulation made by it and the Academic Council, on reconsideration of the matter, does not agree with the Syndicate, the Academic Council may refer the matter to the Senate through the Syndicate and thereupon the Senate may either confirm the Regulation or reject it.
