Section 18 in The National Law University, Jodhpur Act, 1999
18. Power of authorities to make regulations.
- An authority of the University shall have the power to make regulations, in the manner prescribed by the Statutes, for the conduct of its affairs and the affairs of the committees constituted by such authority. Such regulations shall not be inconsistent with the provisions of this Act, Statutes and the Ordinances of the University.
