Section 23(2) in Indraprastha Institute of Information Technology Delhi Act, 2007
(2)The Board of Governors may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1):Provided that the Board of Governors shall not make, amend or repeal any Statutes affecting the status, power or constitution of any authority of the Institute until such authority has been given a reasonable opportunity of expressing its opinion in writing on the proposed change, and any opinion so expressed within the time specified by the Board of Governors has been considered by the Board of Governors.
