Section 60(2) in The Shree Somnath Sanskrit University Act, 2005
(2)The first Vice-Chancellor shall with the assistance of the Advisory Committee consisting of not more than fifteen members who are experts in the field of Sanskrit and its literature, nominated by the State Government,-(a)subject to the provisions of this Act, and the approval of the Chancellor-(i)make provisional Regulations necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business,(ii)draw up rules that may be necessary for regulating the method of nomination and appointment to the aforesaid authorities,(b)frame the first Regulations, under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions.
