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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Puducherry - Subsection

Section 27(2) in Pondicherry University Act, 1985

(2)The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Central Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.