Section 43(2) in The Rajasthan Self-Financed Private Universities Ordinance, 2004
(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)the manner of constituting committee under sub-section (6) of section 4;(d)matter to be prescribed under clause (d) of sub-section (4) of section 42;(e)other matters which are required to be, or may be, prescribed by rules under this Ordinances.
