Section 26 in The University of Rajputana (Second Amendment) Act, 1950
26. Insertion of new section 31-A.
- After section 31 as so substituted, the following new section shall be inserted:-"31-A. Rules. - Any authority of the University specified in clauses (iv), (v), (vi), (vii) and (viii) of section 17, and any other board of the University may, subject to the approval of the Syndicate, make rules, consistent with this Act and the statutes, ordinances and regulations, providing for all matters solely concerning the conduct of its own business."
