Section 18(3) in Banaras Hindu University Act, 1915
(3)The said Ordinances may be amended, repealed or added to at any time by the Executive Council;[Provided that no Ordinance shall be made(a)regarding the recognition of examinations of other Universities and institutions as equivalent to the University examinations, or(b)affecting the conditions, made of appointment or duties of examiners or the conduct or standard of examinations or of any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.]
