Section 26A in The Gujarat Ayurved University Act, 1965
26A. [ Regulations, their making and scope. [Sections 26A and 26B inserted by Gujarat No. 30 of 2003, dated 19th September 2003.]
(1)Subject to the provisions of this Act and the Statutes, the Board of Post-Graduate Teaching and Research may frame Regulations to provide for all or any of the following matters, namely,-(a)the admission of students to post-graduate study and research;(b)the courses of study to be laid down for all post-graduate degrees, diplomas and certificates;(c)the conditions under which students shall be admitted to the courses of post-graduate studies for post-graduate degrees, diplomas and other academic distinctions and to the examinations of the Board of Post-Graduate Teaching and Research;(d)the recognition and inspection of hostels of the Board of Post-Graduate Teaching and Research;(e)the conduct and discipline of post-graduate students and conditions of their residence;(f)the number, qualifications and conditions of appointment of the post-graduate teachers;(g)the fees to be charged for courses of instruction in or by or on behalf of the University given by post-graduate teachers, for tutorial and supplementary instruction given by or on behalf of the Board of Post-Graduate Teaching and Research, upon admission into the University and for continuance therein, for admission to the examinations, degrees and diplomas of postgraduate studies and for other purposes of like nature;(h)the conditions of appointment and the duties of examiners for post-graduate examinations;(i)the conduct of post-graduate examinations;(j)the duties and powers of the Board of University Teaching, the Scientific Advisory Committee and Committees appointed by the Board of Post-Graduate Teaching and Research;(k)the powers and duties of the Director of Board of Post-Graduate Teaching and Research, Heads of Departments, employees of para-medical services and technical staff of laboratories maintained by the Board of Post-Graduate Teaching and Research;(l)the discipline to be enforced in regard to the post-graduate students in so far as they come within the jurisdiction of the University for purposes of post-graduate study and examinations;(m)the rules to be observed and enforced by recognized institutions in respect of transfer of students;(n)the registers of students to be kept by the Board of Post-Graduate Teaching and Research and recognized institutions;(o)the fees (if any) to be paid for entry or retention of a name on any register kept by the Board of Post-Graduate Teaching and Research or recognized institutions;(p)the inspection of recognized institutions and the reports, returns and other information to be furnished by such recognized institutions;(q)the duties of post-graduate teachers;(r)generally, all matters which by this Act or by the Statutes may be provided for by the Regulations and all matters for which provision is, in the opinion of the Board of Post-Graduate Teaching and Research, necessary for the exercise of the powers conferred, or the performance of the duties imposed on the Board by this Act or the Statutes.(2)All Regulations made by the Board of Post-Graduate Teaching and Research shall, except as otherwise provided by this Act, have effect from such date as it may direct; but every Regulation so made shall be laid on the table of the Senate as soon as may be, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to cancel or refer for reconsideration but not to amend any such Regulation:Provided that a Regulation, which involves expenditure from the University fund, shall not be effective until it is approved by the Syndicate.(3)The Vice-Chancellor shall, on the application of not less one-third of the members of the Senate, suspend the operation of any such Regulation until the Senate has considered it as provided in sub-section (2).
