Section 29 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
29.
The authorities of the University may make Regulations consistent with this Act the Statutes and the Ordinances for the conduct of their own business and that of the committees, if any, appointment by them not provided for by this Act, Statutes or the Ordinances, in such manner as may be prescribed.Chapter - VII Annual Report and Accounts
