Section 32 in The Nalanda Open University Act, 1995
32. Regulation, how made.
(1)Subject to the provisions of this Act the Statutes and the Ordinance, Regulation may be made 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 condition under which students shall be admitted to the degree or diploma or certificate course and to the examinations of the University and shall be eligible for such degrees and diplomas and certificates;(c)The formation of departments in the faculties;(d)The conditions and mode of appointment and duties of paper setters,. and examiners and the conduct of examinations :(e)The standard of courses to be maintained in the study centres; and(f)All matters which by this Ordinance, the Statutes or the Act 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 Executive Council for consideration and approval. Where the Executive Council wish to make any amendment it shall obtain the opinion of the Academic Council and shall consider the same.(ii)Such Regulation shall have effect from the date on which it is approved by the Chancellor after obtaining the advice of the Bihar Inter-University Board, with or without any amendment, or from such other date as the Executive Council may appoint.
