Section 36(5) in Mahatma Gandhi University Act 1985
(5)Where any Statue has been passed by the Syndicate, it shall be submitted to the Chancellor who may refer the Statute back of the Syndicate for further consideration or assent thereto or withhold his assent:Provided that a Statute or amendment to a Statute passed by the Syndicate which involves expenditure from the University. Fund shall be submitted to the Government who shall forward the same to the Chancellor with their views thereon.
