Section 21(4) in J.C. Bose University of Science and Technology, YMCA, Faridabad Act, 2009
(4)Every new Statute or addition to the Statute or any amendment or repeal of a Statute shall require the approval of the Chancellor, who may approve, disapprove or remit it for further consideration. A Statute passed by the Executive Council shall have no validity until it has been assented to by the Chancellor.
