Section 30(2) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(2)The Board may, from time to time, make new or additional Statutes or may amend or repeal the Statutesreferred to in sub-section (1):Provided that the Board shall not make, amend or repeal any Statutes affecting the status, powers or constitutionof any authority of the University until such authority has been given a reasonable opportunity of expressing itsopinion in writing on the proposed change and any option so expressed within the time specified by the Board hasbeen considered by the Board.
