(2)Any authority of the University specified [in clauses (v) to (xi)] [These words, brackets and letters were substituted for the words, brackets and letters 'in clauses (iv) to (vii)' by Gujarat 6 of 1973, section 27 (2).] of section 15 and any other Board of the University may, subject to the approval of the Syndicate, make rules, consistent with this Act, the Statutes, Ordinances and Regulations, providing for all matters solely concerning such authority or Board.
