Section 32(3) in Indian Institute of Teacher Education, Gujarat Act, 2010
(3)The Executive Council may take into consideration the draft of Statutes either of its own motion or on a proposal made by any other authority of the University. The Executive Council, if it thinks necessary, may also obtain the opinion of any officer, authority' or body of the University in regard to any draft Statutes which is before it for consideration:Provided that where any draft Statutes pertains to academic matters, the Executive Council shall obtain the opinion of the Academic Council before considering the same.
