Section 16(xii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xii)to make such regulations as may, from time to time be considered necessary for regulating the affairs and the management of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to alter, modify and to rescind them;
