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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2) in Dr. Babasaheb Ambedkar Open University Act, 1994

(2)The first Ordinances shall be made by the Vice-Chancellor or in his absence by the Board of Management with the previous approval of the State Government and the Ordinances may be amended, repealed or added to at any time by the Board of Management in such manner as may be prescribed by the Statutes.