Section 11(11) in THE KERALA UNIVERSITY OF DIGITAL SCIENCES, INNOVATION AND TECHNOLOGY ACT, 2021
(11)Where any matter is required to be regulated by Statutes or Regulations but no Statutes or Regulations have been made in that behalf,the Vice-Chancellor shall, for the time-being, regulate the matter by issuing such directions as he thinks necessary, and shall, as soon as may be, submit them before the Board of Governors or other authority or the body concerned for approval.
