(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the pay. allowances, emoluments and other terms and conditions of service of the Vice-Chancellor under sub-section (3) of section 13;(b)to lay down a standard code for recruitment and conditions of service of academic and non-academic staff of the University under sub-section (3) of section 37;(c)such other post for which standing committee of the University shall make selection under sub-section (1) of section 39;(d)the terms and conditions, the tenure of service and salary', allowances, perks and other facilities of the members of the search committee under sub-section (5) of section 39;(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.
