Section 24 in Dr. Babasaheb Ambedkar Open University Act, 1994
24. Power to make rules.
(1)The State Government may be notification in the Official Gazette make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may be for all or any of the following matters namely:-(a)manner of appointment, emoluments and other conditions of service of the Directors under Section 12.(b)manner of appointment, emolument and other conditions of service of the Registrar under Section 13; and(c)any other matter which is to be or may be prescribed by rules.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.
