Section 35(5) in Rajasthan Agricultural University Act, 1962
(5)Any member of the Board may propose to the Board the draft of any Statute and the Board may either accept or reject the proposal if it relates to a matter not falling within the purview of the [Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.]. In case such proposal relates to a matter within the purview of the [Academic Council] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] the Board shall refer it for consideration by the[Academic. Council] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] which may either report to the Board that it does not approve the proposal which then shall be deemed to have been rejected by the Board or submit the draft to the Board in such form as the [Academic Council] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] may approve, and the provisions of the sub- sections (3) and (4) shall then apply.
