Section 34(2) in The Bodoland University Act, 2009
(2)Without prejudice to the generality of the preceding sub-section such regulations may provide for all or any of the following matters, namely:-(a)the procedure to be observed at the meeting of the authority concerned and number of members required to form a quorum;(b)all matters which are required to be prescribed by the regulations under this Act, Statutes or the Ordinances;(c)all matters solely concerning the authorities concerned and not otherwise provided for by or under this Act, the Statutes or Ordinances.
