Section 30(2) in Uttarakhand Technical University Act, 2005
(2)The Executive Council may, from time to time, make new or additional Regulations or may amend or repeal the Regulations referred to in sub- section (1) :Provided that the Executive Council shall not make, amend or repeal any Regulation affecting the status, power or constitution of any Authority of the University until such Authority has been given a reasonable opportunity to express its opinion in writing on the proposed changes and any opinion so expressed has been considered by the Executive council.
