Section 26B in The Gujarat Ayurved University Act, 1965
26B. Rules.
(1)Any authority of the University specified in clauses (iii) and (iv) or declared under clause (v) of section 14 and any other Board of the University may, subject to the approval of the Syndicate, make Rules consistent with this Act, the Statutes, Ordinances and Regulations providing for all matters solely concerning such authority or Board.(2)All Rules made by any authority or Board shall have effect from such date as the authority or the Board making the Rules may direct:Provided that a rule which involves expenditure from the University fund shall not be effective until it is approved by the Syndicate.]
