Section 37(4) in Birsa Munda Tribal University Act, 2017
(4)Such draft shall be considered by the Board at its next succeeding meeting. The Board may approve such draft and pass the Statute or may reject it or return it to the Executive Council for reconsideration either in whole or in part together with any amendments which the Board may suggest. After any draft so returned has been further considered by the Executive Council together with any amendments suggested by the Board, it shall be again presented to the Board with the report of the Executive Council thereon and the Board may then deal with the draft in the manner as it thinks lit.
