Section 44(2) in Gujarat Private Universities Act, 2009
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner of making proposal to establish University and the fees payable under section 6;(b)other particulars of the Project Report under clause (z) of section 7;(c)other matters of the Statutes under sub-section (1) of section 27;(d)arrangements for the administration of the University on the dissolution of the Sponsoring Body under sub-section (2) of section 41.
