Section 31(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(3)The Academic Council may propose to the Board of Management the draft of any new Statute or amendment of any existing Statute to be passed by the Board of Management and such draft shall be considered by the Board of Management at its next meeting :Provided that Academic Council shall not propose the draft of any Statute or of any amendment of a Statute affecting the status, power or constitution of any existing authority of the University until such authority has been given an opportunity to express its opinion upon the proposal and any opinion so expressed shall be considered by the Board of Management.
