Section 45(2) in The Rajasthan Private Universities Act, 2005
(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 a 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 44;(d)other matters which are required to be, or may be, prescribed by rules under this Act.
