Section 50(2) in Kerala Veterinary and Animal Sciences University Act, 2010
(2)The Management Council shall take into consideration the draft of the Statute, its repeal and amendment moved by the Academic Council:Provided that the Academic Council shall not propose the draft of any Statute or any amendment to or of repeal of a Statute, relating to the matters other than the academic affairs:Provided also that the Academic Council shall not propose the draft of any Statute or any amendment to or of repeal of a Statute on powers or constitution of any authority or body of the University until such authority or body has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considered by the Management Council.
