Section 47 in Bihar Private Universities Act, 2013
47. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)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 sub-section (1) of section 4;(b)other particulars to be contained in the Project Report under sub-section (2) of section 4;(c)matter to be prescribed under clause(d) of sub-section(4) of section 46;(d)other matters which are required to be, or may be, prescribed by rules under this Act.(3)All the rules made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rules should not be made, such rules shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
