Section 44(2) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(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 University and fees payable under section 6;(b)Other particulars of the Project Report under section 7;(c)Terms and conditions under sub-section (4) of Section 10;(d)Other matters relating to Statutes and Ordinances under sub-section (1) of sections 27, 28 and 29;(e)Matters relating to dissolution of the Sponsoring body under section 42;(f)Matters relating to dissolution of the University under section 43 and section 44.
