Section 26(3) in Dr. B.R. Ambedkar Open University Act, 1982
(3)[ Notwithstanding anything in sub-sections (1) and (2), it shall be competent for the [Executive Council] [Sub-section (3) of section 26 inserted by Act No.17 of 1985.] to frame regulations in relation to matters entrusted to it by this Act.]
