Section 31(5) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(5)Any member of the Board of Management may propose to the Board of Management the draft of any new Statute or amendment to existing Statute and the Board of Management may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Council. In case such draft relates to a matter within the purview of the Academic Council, the Board of Management shall refer it for consideration to the Academic Council, which may either report to the Board of Management that it does not approve the proposal, which shall then be deemed to have been rejected by the Board of Management or submit the draft to the Board of Management in such form as the Academic Council may approve and the provisions of this Section shall apply in the case of draft so submitted as they apply in the case of a draft proposed to the Board of Management by the Academic Council.
