Section 39(2) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
(2)The Academic Council or the Vice Chancellor may propose to the Syndicate the draft of any Statutes or of any amendments to or of repeal of a Statutes to be passed by the Syndicate and such draft shall be considered by the Syndicate at it’s next meeting:Provided that the Vice Chancellor shall not propose any amendment to any Statutes affecting the powers and constitution of any authority of the University, until such authority has been given an opportunity of expressing its opinion, and the opinion, so expressed shall be considered by the Syndicate.
