Section 35(4) in Rajasthan Agricultural University Act, 1962
(4)The Board may approve any such draft as is referred to in sub-section (3) or reject it or return it to the[Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] for reconsideration, either in whole or part, together with any amendments which it may suggest:Provided that if the Board approves any such draft for the addition of a new Statute or for the amendment or repeal of an existing Statute, the same shall require the approval of the Chancellor who may sanction or disallow the same or may remit it for further consideration.
