Section 29 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
29. Statutes and Regulations.
(1)The first Statutes of the University shall be made by the Vice-Chancellor with the approval of the Chancellor. They shall be placed before the General Council in its first meeting, which may adopt them with or without modifications. Subsequent statutes or modifications in the statutes shall be made by the General Council.(2)The first regulations of the University shall be made by the Vice- Chancellor with the approval of the Chancellor. They shall be placed before the Executive Council at its first meeting, which may adopt them with or without modifications. Subsequent regulations or modification in the regulations shall be made by the Executive Council.
