Section 47 in The Baba Farid University of Health Sciences Act, 1998
47. Regulations.
(1)The authorities of the University may, make regulations consistent with this Act, the Statutes and Ordinances in respect of matters which are within their powers.(2)The regulations may provide for -(a)suitable recruitment procedure both for teaching and non- teaching posts;(b)conduct of University employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge of their duties;(c)giving of notice to the members of each authority of the dates of meetings and also for keeping the record of the proceedings of the meetings;(d)the procedure to be followed at the meetings; and(e)all matters concerning such Authority not provided for under this Act, the statutes, or the ordinances made thereunder.(3)Every regulation made under this section, shall come into force on the date, specified by the Board of Management.
