(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall, before proposing the draft of such Statute, ascertain and consider the views of the officer, authority or Board concerned; and(ii)the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).].
