Section 26B(1) in The Gujarat Ayurved University Act, 1965
(1)Any authority of the University specified in clauses (iii) and (iv) or declared under clause (v) of section 14 and any other Board of the University may, subject to the approval of the Syndicate, make Rules consistent with this Act, the Statutes, Ordinances and Regulations providing for all matters solely concerning such authority or Board.
