Section 26(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(4)The University shall communicate its agreement to the First Statutes as approved by the Government, and if it desires not to give effect to any or all the modifications made by the Government under sub-section (3), it may give reasons thereof and after considering such reasons, the Government may or may not accept the suggestions made by the University.
