Section 29 in The West Bengal University of Health Sciences Act, 2002
29. Rules.
(1)Subject to the conditions prescribed by of under this Act, and the approval of the Executive Council, the Academic Council may make Rules in consistent with this Act, Statutes and Ordinances, providing for all or any of the matters which, by or under this Act, Statutes or Ordinances, are to be or may be provided for by Rules, and for all other matters solely concerning itself.(2)Any authority or body may, subject to the previous approval of the Executive Council, make Rules, in consistent with this Act, the Statutes, Ordinances and Rules, for-(a)giving notice of the dates and hours of its meetings and of the business to be conducted thereat;(b)regulating the procedure at its meeting 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 solely concerning such authority or body.(3)All Rules shall be submitted to the Executive Council which may amend or annul them in such manner as it thinks proper, after ascertaining and considering the views of the authority or body making them.
