Section 34(3) in Himachal Pradesh Technical University Act, 2014
(3)Every Statute or addition to the Statutes, or any amendment or repeal, of the Statutes, shall require the approval of the Chancellor, who may assent thereto or withhold assent or remit to the Board for reconsideration with his suggestions. In case the Board passes it again in the same form and manner and if the Chancellor is satisfied that it is not in the interests of the University, he may disallow such Statute, amendment or repeal.
