Section 45 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
45. Powers of the Government to make rules.
(1)The Government may by notification in the Telangana Gazette make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters namely:-(a)the manner of making proposal and Project Report to establish the University under sections 6 and 7;(b)other matters relating to the Statutes and Ordinances under sub-section (1) of section 26, section 27, section 28 and section 29;(c)matters relating to dissolution of the Sponsoring Body under sub-section (2 and 3) of section 42;(d)matters relating to dissolution of the University under sub-section (1) of section 43 and section 44.(3)Every rule made under this Act shall, immediately after it is made, be laid before the Legislature of the State, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may comprise in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislature of the State agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
