Section 35(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(2)The Karyakarini Samiti shall not have power to amend any draft proposed by the Shiksha Samiti under the provisions of clauses (b) and (c) of sub-section (1) but may reject the proposal or return the draft to the Siksha Samiti for reconsideration either in whole or in part, together with any amendments which the Karyakarini Samiti may suggest.
