Section 43(1) in Sree Sankaracharya University of Sanskrit Act, 1994
(1)The Vice-Chancellor shall have power to issue orders not inconsistent with the provisions of this Act, the Statutes, the Ordinances and the Regulations for the guidance and working of Boards and committees and other bodies constituted under the provisions of this Act, the Statutes, the Ordinances or the Regulations and for regulating the procedure and conduct of business at the meetings of any authority of the University other than the Syndicate and Academic Council.
