Section 31(1)(ii) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(ii)The Syndicate shall not propose the draft of any Statute affecting the status, powers and constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the Senate ; and