Section 27(2) in Gujarat State Higher Education Council Act, 2016
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following mailers, namely:-(a)prescribing qualifications, powers and functions, terms and conditions of the service of the Chairperson under sub-section (8) of section 10:(b)prescribing other powers, functions and duties of the Executive Committee under clause (xxi) of section 12;(c)prescribing the manner for investment of surplus fund of the Council under sub-section (3) of section 18;(d)prescribing the form and time limit within which the Council shall prepare the annual budget under section 19;(e)prescribing the manner and the form for maintenance of accounts of the Conn oil: and the form of annual statement of accounts under sub-section (I) of sect ion 20;(f)prescribing the powers of the auditor under sub-sect ion (3) of section 20;(g)prescribing the form of annual report and dare of submission thereof to the State Government under section 21;
