Section 45 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
45. Powers of Government to make rules.
(1)The Government may, by notification, make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters namely,-(a)the manner of making proposal and Project Report to establish University and the fees payable under section 6;(b)other particulars of the Project Report under section 7;(c)terms and conditions under sub-section (2) of Section 10;(d)other matters relating to Statutes and Ordinances under sub-section (1) of sections 27, 28 and 29;(e)matters relating to dissolution of the Sponsoring body under section 42;(f)matters relating to dissolution of the University under section 43 and section 44.(3)Every rule made under this Act shall, immediately after it is made, be laid, before each House of the State Legislature, if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiration of the session in which it is so laid or the session immediately following the Legislature of the State agrees in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
