Section 42A(2) in The Gauhati University Act, 1947
(2)The provisions of the Statutes, Ordinances and Regulations framed under this Act relating to any one or more 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 with the Chancellor and shall take effect accordingly for the purposes of exercising the powers under the preceding sub-section.
