Section 45(2) in Indian Institute of Teacher Education, Gujarat Act, 2010
(2)The first Vice-Chancellor shall, with the assistance of the Advisory Committee consisting of not more than fifteen members nominated by the State Government for the purposes of this section, -(a)subject to the provisions of this Act, -(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 constitution of the aforesaid authorities,(b)frame the first Statutes, Ordinances and Regulations under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions.
