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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(3) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(3)The Academic Council may propose to the Board the Draft of any new Statute or amendment of any existing Statutes to be passed by the Board and such draft shall be considered by the Board and its next meeting :Provided that the Academic Council shall not propose the draft of any Statute or of any amendment of a Statute affecting the Statutes, powers 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.