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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2)(a) in The Gujarat Ayurved University Act, 1965

(a)subject to the provisions of this Act, and the approval of the Chancellor-
(i)make provisional Statutes necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business;
(ii)draw up any rules that may be necessary for regulating the method of election to the aforesaid authorities;