Section 41(2) in Kashmir and Jammu Universities Act, 1969
(2)The University Council may of its own motion take into consideration the draft of any Statutes submitted to it by one of its own members :Provided that in any such case, before a Statute is passed, the opinion of the Syndicate or if the draft of such a Statutes affects the powers, duties or emolument of any officer, teacher, authority or board, a report from the person or body concerned together with the opinion of the Syndicate shall be taken into consideration by the University Council.
