Section 28(4) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012
(4)The University shall communicate its agreement to the Statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government under sub-section^). it may give reasons therefor and after considering such reason, the State Government shall accept the suggestions made by the University.
