Section 30 in The Gujarat Agricultural Universities Act, 2004
30. Regulations.
(1)Any authority of the University specified in clauses (2), (3) and (4) or declared under clause (5) of section 17 may make Regulations consistent with this Act and the Statutes, providing for all matters which by this Act and the Statutes are to be provided for by Regulations and for all other matters solely concerning such authority.(2)A Regulation made by an authority shall have effect from such date as the authority making the regulation may direct:Provided that a regulation, which involves expenditure from the University Fund, shall not be effective until it is approved by the Board.(3)The Board of Studies may propose to the Academic Council draft of any Regulation relating to courses of study, system of examinations and degrees and diplomas of the University to be passed by the Academic Council. Such draft shall be considered by the Academic Council at its next succeeding meeting.(4)(a)The Academic Council may approve such draft and pass the Regulation or may reject it or return it to the Board of Studies for reconsideration either in whole or in part together with any amendment which the Academic Council may suggest.(b)After any draft so returned has been further considered by the Board of Studies together with any amendment suggested by the Academic Council, it shall be again presented to the Academic Council with the report of the Board of Studies thereon and the Academic Council may then deal with the draft in any manner as it thinks fit:Provided that no Regulation by the Board of Studies relating to matters other than those referred to in sub-section (3) and no Regulation by a Faculty shall be made unless it is approved by the Academic Council:Provided further that no Regulation made by any authority declared under clause (5) of section 17 shall be made unless it is approved by the Board of Management.
