Section 47(2) in Bihar Private Universities Act, 2013
(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 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 46;(d)other matters which are required to be, or may be, prescribed by rules under this Act.
