Section 15(4) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
(4)Any amendments to the statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chancellor has, after consultation with the State Government, assented to it; and, he may after the said consultation and on being satisfied that assent be not given, withhold assent or return the proposal for amendment to the Executive Council for re-consideration in the light of observation, if any made by him.
