(3)The [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] may approve the draft of a Statute proposed by the [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] and pass the Statute or may reject it or return it to the [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] for reconsideration, either in whole or in part, together with amendments which the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] may suggest.
