Section 38(6) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(6)Notwithstanding anything contained in this section, if in the opinion of the State Government, it is necessary to amend any Statute or make a new Statute, the State Government may, with the concurrence of the Chancellor, make an amendment in the Statute or make a new Statute and notify it in the Official Gazette.
