Section 16(2) in The Jammu and Kashmir Shri Mata Vaishno Devi University Act, 1999
(2)The first ordinances shall be made by the Vice-Chancellor with the previous approval of the Shri Mata Vaishno Devi Shrine Board and the Ordinances made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.
