Section 44 in Gujarat Private Universities Act, 2009
44. Power of State Government to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner of making proposal to establish University and the fees payable under section 6;(b)other particulars of the Project Report under clause (z) of section 7;(c)other matters of the Statutes under sub-section (1) of section 27;(d)arrangements for the administration of the University on the dissolution of the Sponsoring Body under sub-section (2) of section 41.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.
