Section 11(5) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(5)Where any matter is required to be regulated by the Statutes, Ordinances or Regulations, but no Statutes, Ordinances or Regulations are made in that behalf, the Vice-Chancellor may, when in his opinion there is an emergency requiring such matter to be promptly regulated regulate the matter by issuing such directions as he thinks necessary, and shall, at the earliest opportunity thereafter, place them before the Executive Council or other authority or body concerned for approval. He may, at the same time, initiate the necessary action for the purpose of making the Statutes, Ordinances or Regulations, as the case may be, required to regulate such matter.
