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Subordinate Legislation of Universities- (Press Information Bureau) (15 Dec 2016)

MANU/PIBU/1040/2016

Education

The Central Universities are statutory autonomous bodies which are established under their respective Acts of Parliament. Subordinate legislation in respect of Central Universities includes Statutes, Ordinances and Regulations framed under the respective Acts by the Universities from time to time. Alongwith the Act, the First Statutes of the Central Universities are also passed by the Parliament. The Central Universities can amend, add or repeal any Statute with the approval of the Visitor. Ordinances and Regulations are also made by the Universities which should be consistent with the Act and Statutes of the university concerned. Subsequent amendment and addition to Statutes, Ordinances and Regulations is a continuous process which is done as per the requirement of the University from time to time.

Tags : LEGISLATION   SUBORDINATE   UNIVERSITIES  

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