Section 25(3) in Rajasthan Sanskrit University Act, 1998
(3)The Executive Council, on any draft of the statute affecting the statutes, power or constitution of any existing authority of the University, may not consider without giving to the authority an opportunity to express its or his opinion on the said proposal. Any such opinion shall be in writing which the Executive Council shall consider and refer alongwith its decision on the draft of the statute to the Chancellor for his approval.
