Section 39(8) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
(8)The State Government shall on receipt of the draft Statutes submit such draft Statutes along with its comments and specific recommendations to the Chancellor within two months from the date of its receipt and the Chancellor may within two months of the date of receipt of the draft Statutes from the State Government assent or withhold his assent thereto or refer it to the Syndicate for further consideration.
