Section 17(3) in Bhavnagar University (Amendment) Act, 1987
(3)Such draft shall be considered by the Executive Council at its next succeeding meeting. The Executive Council may approve such draft, and pass the Statute or may reject it or return it to the concerned University authority for reconsideration either in whole or in part together with any amendment which the Executive Council may suggest. After any draft so returned has been further considered by the concerned University authority together with any amendment suggested by the Executive Council, it shall be again presented to the Executive Council with the report of the concerned University authority thereon and the Executive Council may then deal with the draft in any manner it thinks fit.
