(7)The [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] shall not propose the draft of Statute or of an amendment to a Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] .
