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State of Kerala - Section

Section 46 in A.P.J. Abdul Kalam Technological University Act, 2015

46. Regulations.

(1)Subject to the provisions of this Act, the Statutes and Ordinances and the approval of the Board of Governors, the Academic Committee may make regulations in the manner prescribed by Statutes, providing for all or any of the following matters, namely:-
(i)the branches of studies and the conduct of examinations;
(ii)fixing of number of working days, number of actual days of instructions, holidays other than Sundays, vacation and terms in academic year;
(iii)recognition of examinations, degrees and diplomas of other Universities as equivalent to the examinations, degrees and diplomas of the University; and
(iv)all other matters which under the provisions of this Act, the Statutes and the Ordinances are to be, or may be, prescribed by the Regulations.
(2)All Regulations made under this Act shall have effect from such date as the Academic Committee may direct, but every Regulation so made shall be laid before the Board of Governors during its next succeeding meeting.