Section 36 in Utkal University of Culture Act, 1999
36. Rule.
- The Academic Council, Faculties and the Boards of Studies of the University may, subject to the approval of the Board, make rules consistent with this Act and Statutes and the Regulations made thereunder.(2)The rules may provide for:(a)the giving of notices to the members of each authority, the dates of meetings and the business to be transacted at such meetings and also for keeping a record of the proceeding of meetings;(b)the procedure to be followed at the meetings and number of members required to form the quorum for the meeting;(c)all matters solely concerning such authority or the matters not provided for by this Act, the Statutes or the Regulations made under this Act.(3)The Board may refuse to approve the rules submitted to it or may return them to the authority concerned for further consideration or may approve the rules without modification 0r subject to such modifications as the Board may deem fit.(4)Every rules made under this section shall come into force on the date of their publication in the Gazette or such other prospective date as the Board may direct.
