Section 40(6) in Karnataka Janapada Vishwavidyalaya Act, 2011
(6)The Government shall on receipt of the draft Statute submit such draft Statutes along with its comments and specific recommendation to the Chancellor within two months from the date of its receipt and the Chancellor may within one month of the date of receipt of the draft Statute from the Government assent or withhold his assent thereto or refer it to the Syndicate for further consideration.
