Section 18 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
18. Powers of authorities to make regulations.
- An authority of the University shall have the power to make regulations, in the manner prescribed by the statutes, for the conduct of its affairs and the affairs of the committees constituted by such authority, and such regulations shall not be inconsistent with the provisions of this Act, statutes and the ordinances of the University.
