Section 40(1) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
(1)Notwithstanding anything contained in sub-section (1) of Section-39, no ordinance shall be made by the Executive Council : -(I)affecting the admission of students, or prescribing examinations to be recognised as equivalence to the University Examinations of the further qualifications mentioned in sub-section (1) of Section 42 or admission to the degree or diploma courses of the University unless a draft of the same has been proposed by the Academic Council; or(II)affecting conditions and duties of examiners and that of 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(III)affecting the qualifications and emoluments of teachers of the University payable from the University fund, unless a draft has been proposed by the Academic Council.
