Section 54 in Kerala Veterinary and Animal Sciences University Act, 2010
54. Bye-laws.
- Any authority of the University may, subject to the previous approval of the Management Council shall have the power to make bye-laws not inconsistent with this Act, Statutes, Ordinances and Regulations for the guidance of Board of Management, Management Councils and other bodies constituted under the provisions of this Act, Statutes and Ordinances.Chapter - VIII Transfer of Certain Colleges, Institutions and Employees to the University
