Section 26(2) in The West Bengal University of Health Sciences Act, 2002
(2)The General Council may take into consideration the draft of a Statute either of its own motion or on a proposal by the Executive Council in the case of a draft which is not proposed by the Executive Council, the General Council before considering the same, shall obtain in the opinion of the Executive Council :Provided that, if the Executive Council fails to submit its opinion within three months from the date it receives the draft, the General Council may proceed to take the draft into consideration.
