Section 30 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
30. Regulations.
- The authorities of the University may, subject to the prior approval of the Board of Management make Regulations, consistent with this Act the Statutes and the Ordinances and the rules made thereunder, for the conduct of business of each such authority and committees constituted by each such authority.Chapter - VI Regulation of University
