Section 43(2) in Shoolini University of Biotechnology and Management Sciences (Establishment and Regulation) Act, 2009
(2)Without prejudice to the generality of the foregoing power , such rules may provide for all or any of the following matters, namely:-(a)matter to be prescribed under clause (d) of sub-section (4) of section 42; and(b)other matters which are required to be, or may be, prescribed by rules under this Act.
