Section 13(6) in The Shree Somnath Sanskrit University Act, 2005
(6)Where any matter is required to be regulated by the regulations but no regulations are made in that behalf the Vice-Chancellor may, for the time being regulate the matter by issuing such directions as he thinks necessary and shall in the ensuing meeting thereafter place the directions before the Executive Council or the authority or body concerned for information and at the same time place before such authority or body for consideration the draft of the regulations as the case may be, required to be made in that behalf.
