Section 25(4) in The Gujarat Ayurved University Act, 1965
(4)Such draft shall be considered by the Senate at its next suceeding meeting. The Senate may approve such draft and pass the Statute or may reject it or return it to the Syndicate [or, as the case may be, the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] for reconsideration either in whole or in part together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate [or, as the case may be, the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] together with any amendments suggested by the Senate, it shall be again presented to the Senate with the report of the Syndicate [or, as the case may be, the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] thereon and the Senate may then deal with the draft in any manner it thinks fit.
