LexSection 32 — Regulations.
The Manipur University Act, 2005
The authorities of the University may make Regulations, consistent with this Act, the Statutes and the Ordinances for the conduct of their own business and that of the Committees, if any, appointed by them and not provided for by this Act, the Statutes or the Ordinances, in the manner prescribed by the Statutes.Open in Lexace · Ask the AI about this section