Section 17(2) in The Kota Open University Act, 1987
(2)The first Ordinances of the University shall, as soon as may be after the commencement of this Act, be made by the Vice-Chancellor with the previous approval of the State Government and may be amended (by adding, deleting or in any other manner) at any time by the Board of Management in such manner as may be prescribed by the Statutes.
