Section 16(2) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
(2)The first ordinances of the University shall, as soon as may be, after the commencement of this Act, be made by the Vice-Chancellor with previous approval of the State Government, and may be amended at any time, in the manner, as is provided under this Act or as may be specified in the statutes.
