Section 51(4) in Birsa Munda Tribal University Act, 2017
(4)Till the first Statutes, Ordinances, regulations and rules under clause (b) of sub-section (2) of section 62 are framed, relevant Government rules and the norms as laid down by the different executive orders of the State Government as in force including the Gujarat Civil Services (Conduct) Rules, 1971 and the Gujarat Civil Services (Disciplinary and Appeal) Rules, 1971 shall be applicable for managing the affairs of the University.
