Section 30(5) in Veer Narmad South Gujarat University Act, 1965
(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the Syndicate shall, before proposing the draft of such Statute, ascertain and consider the views of the officer, authority or Board concerned; and(ii)the Senate, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Syndicate.
