Section 33(2) in Assam Science & Technology University Act, 2009
(2)Without prejudice to the generality of the preceding sub-section, such regulations may provide for all or any of the following matters, namely: -(a)the procedure to be observed at the meeting of the authority concerned and number of members required to form a quorom;(b)all matters which are required to be prescribed by regulations under this Act, the Statutes or the Ordinances.(c)all matters solely concerning the authorities concern and not otherwise provided for by or under this Act the Statues or Ordinances.
