Section 34 in Gujarat Educational Innovations Commission Act, 2009
34. Power of Council to make make bye-laws.
(1)The Council may, with the previous approval of the Commission, make bye-laws not inconsistent with this Act or with rules and regulations made thereunder for enabling it to perform its functions under this Act.(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the matters expressly required or allowed by this Act to be specified by bye-laws.
