Section 33(2) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
(2)The Board of Management shall not have power to amend any draft proposed by the Academic Council under the proviso to subsection (1) but may return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Board of Management may suggest.
