Section 14(6) in A.P.J. Abdul Kalam Technological University Act, 2015
(6)Where any matter is required to be regulated by Statutes or Regulations but no Statutes or Regulations have been made in that behalf, the Vice-Chancellor shall, for die time being, regulate the matter by issuing such directions as the Vice-Chancellor thinks necessary, and shall, .as soon as may be, submit them before the Board of Governors or other authority or body concerned for approval.
