Section 34(7) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(7)The Kuladhipati shall not take into consideration, nor the Executive Council shall propose the draft of any Statute or of any amendment of a Statute or of the repeal of any Statute affecting the status, power or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal.
