Section 42A(2) in The Dibrugarh University Act, 1965
(2)The provisions of the Statutes, Ordinances and Regulations framed under this Act relating to one or more of the matters referred to in the preceding sub-section may be amended for any of the purposes mentioned therein in such manner as may be decided by the' State Government with the prior consultation of the Chancellor and shall take effect according, for the purpose of exercising the powers under the preceding sub-section.
