Section 46(1) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(1)The ordinances shall be made, amended or repealed by the Board of Management:Provided that any ordinance affecting,-(a)the admission or enrolment of students or prescribed examinations to be recognized as equivalent to the University examination; or(b)the conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study;shall be made according to the recommendations of the Academic Council.
