Section 51 in The Gujarat Ayurved University Act, 2021
51. Power to make regulations.
(1)Subject to the provision of this Act, the Board of Governors shall have in addition to all other powers vested in it, the powers to make regulations to provide for administration and management of the affairs of the University.(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely: -(i)the summoning and holding of the meetings of the authorities of the University, other than the first meeting of the Board of Governors and the quorum and conduct of business at such meetings;(ii)the powers and functions to be exercised and discharged by the Vice-Chancellor as the Chairman;(iii)the constitution, powers and duties of the authorities, bodies and other committees of the University, the qualifications and disqualifications for membership of such authorities of such authorities, term of office of the membership, appointment and the removal of members thereof and other matters connected therewith;(iv)the procedure to be followed by the Board of Governors and any committee or the other body constituted under this Act or by the regulations in the conduct of it’s business, exercise of the powers and discharge of its function;(v)the procedure and the criteria to be followed in establishment of courses of study and admission of the students;(vi)the procedure to be followed for enforcing discipline in the University;(vii)the management of properties of the University;(viii)the diplomas, the degree, the certificates and other academic distinctions and titles which may be conferred or granted by the University and withdrawal or cancellation of any such degrees, diplomas certificates and other distinctions and other titles and the requirement thereof, including procedure to be followed;(ix)the conduct of examinations including the terms of office and appointment of examiners;(x)the creation of the posts of directors, professors, associate professors, assistant professors or equivalent academic designations or posts, officers and employees of the University and the appointment of persons to such posts including the qualifications requisite thereof;(xi)the fees and other charges, which may be paid to the University for the courses, training, facilities and services provided by it;(xii)the manner and conditions for constitution of insurance, provident fund, pension and such other schemes for the benefits of officers, employees and staff of the University;(xiii)the terms and conditions for associations of the University with other institutions or organisations;(xiv)the preparation of the budget estimates and maintenance of accounts;(xv)the model of executing of contracts or agreements by or on behalf of the University;(xvi)the classification and procedure for appointment of officers, employees and staff of the University;(xvii)the terms and tenure of appointments, salaries and allowances, contractual services, rules of discipline and other conditions of service of the Vice- Chancellor, Director, other officers, teachers and employees of the University;(xviii)the terms and conditions governing deputation of teachers, officers, employees of the University;(xix)the powers and duties of the Vice-Chancellor, Director and other officers, teachers and employees of the University;(xx)the terms and conditions governing fellowships, scholarships, stipends, medals and prizes;(xxi)the authentication of the orders and the decisions of the Board of Governors;(xxii)the matter relating to the hostels and housing for the teachers, officers and employees of the University including the disciplinary control therein;(xxiii)the powers to be exercised and functions to be performed by different committees, officers, directors and other employees of the University; and(xxiv)all other matters which by this Act are to be or may be prescribed.
