Section 37(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(3)The Academic Council may propose to the Board the draft of any new Statute or amendment of any existing Statutes to be passed by the Board and such draft shall be considered by the Board at its next meeting :Provided that the Academic Council shall not propose the draft of any Statutes or any amendment of a Statute affecting the status, powers or constitution of any existing authority of the Vishwa Vidyalaya until such authority has been given an opportunity to express its opinion upon the proposal and any opinion so expressed shall be considered by the Board.
