Section 50(2) in The SreeNarayanaGuru Open University Act, 2021
(2)The Syndicate may, from time to time, make new or additional Statutes and may amend or repeal Statutes referred to in sub-section (1):Provided that, the Syndicate shall not propose the draft of a Statute or an amendment affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and the same shall be considered by the Syndicate.
