Section 57 in The Shree Somnath Sanskrit University Act, 2005
57. Regulations.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Executive Council may make regulations for all or any of the following matters, namely:-(i)conferment of honorary degrees,(ii)holding of convocations to confer degrees,(iii)powers and duties of the officer of the University,(iv)constitution, powers and duties of the authorities of the University, save as provided in this Act,(v)institution and maintenance by the University Departments, institutes of research or specialised studies, post-graduate centres in affiliated colleges and hostels,(vi)acceptance and management of bequests, donations and endowments,(vii)registration of graduates and maintenance of register of registered graduates,(viii)procedure at meetings of the authorities of the University and for the transaction of their business,(ix)qualifications of professors, readers, lecturers and teachers in affiliated colleges and recognised and approved institutions,(x)the maximum number of students to be admitted in a college,(xi)suitable and adequate physical facilities, such as buildings, laboratories, library, books, equipments required for teaching and research, hostels,(xii)all matters which by this Act are to be or may be prescribed by the Regulations,(xiii)conditions under which students shall be admitted to courses of studies for degrees, diplomas and other academic distinctions,(xiv)conditions governing the appointment and the duties of examiners,(xv)conduct of examinations,(xvi)recognition of teachers of the University,(xvii)conditions of residence, conduct and discipline of the students of the University,(xviii)recognition of hostels,(xix)inspection of affiliated colleges, recognised institutions approved institutions and hostels,(xx)rules to be observed and enforced by colleges and recognized institutions and approved institutions in respect of transfer of students,(xjy)mode of execution of contracts or agreements for or on behalf of the University, and(xxii)generally all matters for which provision is in the opinion of the Executive Council necessary for the exercise of the powers conferred or the performance of the duties imposed upon the Executive Council by this Act or the Regulations.
