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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(3)The Academic Council may propose to the Board the draft of any Statute to be passed by the Board and such draft shall be considered by the Board at its next meeting:Provided that the Academic Council shall not propose the draft of any Statutes or of any amendment of a Statute affecting the Statutes, powers or constitution of any existing authority of the University until such authority has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considred by the Board.