Section 30(1) in The Nalanda Open University Act, 1995
(1)The Executive Council may either on its own motion or on submission by the Academic Council make statutes or amend or repeal it:Provided that Executive Council shall not take up any such statutes as may affect the status, powers and constitution of any authority of the University unless that authority has been allowed an opportunity to furnish written opinions upon the proposed changes and the Executive Council shall have to consider such opinion expressed in writing.
