Section 32(1) in Kaloji Narayana Rao University of Health Sciences Act, 1986
(1)The first Ordinance shall be made by the Vice- Chancellor with the previous approval of the Government during the period of two years immediately after the commencement of this Act, and the Ordinance so made may be amended repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.
