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State of Kerala - Section

Section 47 in A.P.J. Abdul Kalam Technological University Act, 2015

47. Orders.

- Any authority or body shall, subject to the previous approval of the Board of Governors, have the power to make orders not inconsistent with this Act, the Statutes, Ordinances and Regulations, for the guidance and working of the Boards and Committees and other bodies constituted under the provisions of this Act, the Statutes, the Ordinances and the Regulations and for regulating the procedure and conduct of business at the meetings of any authority of the University and providing for all matters solely concerning such authority or body.