Section 39(2) in Himachal Pradesh Technical University Act, 2014
(2)The Authorities of the University may, from time to time, make new or additional Regulations or may amend or repeal the existing Regulations:Provided that the Authorities of the University shall not propose the draft of amendment of the Regulations affecting the status, powers, constitution of any existing 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 Authorities of the University.
