Section 34(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)Any authority of the University, specified in Clauses (v) to (viii) of Section 15 may, subject to the approval of the Executive Council, make rules, consistent with this Act, the Statutes, Ordinances and Regulations providing for all other matters solely concerning such authority.
