LexSection 31 — Regulations.
The Indian Maritime University Act, 2008
The authorities of the University may make Regulations, consistent with this Act, the Statutes and the Ordinances in the manner prescribed by the Statutes, 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.Open in Lexace · Ask the AI about this section