Section 41(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(1)Notwithstanding anything contained in sub-section (1) of Section 40, no ordinance shall be made by the Executive Council-(a)affecting the admission of students, or prescribing examinations to be recognized as equivalent to the Vishwavidyalaya Examinations or the further qualifications mentioned in subsection (1) of Section 45 for admission to the degree or diploma courses of the Vishwavidyalaya unless a draft of the same has been proposed by the Academic Council; or(b)affecting conditions and duties of examiners and the conduct or standard of examinations except in accordance with a proposal of the Faculty or Faculties concerned and unless a draft of such Ordinance has been proposed by the Academic Council; or(c)affecting the qualifications and emoluments of teachers of the Vishwavidyalaya paid by the Vishwavidyalaya, unless a draft of the same has been proposed by the Academic Council.
