Section 29(6) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
(6)A new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the [Kuladhipati (Chancellor)] [ Substituted by U.P. Act 29 of 1974. Section 27] who may sanction, disallow or remit it for further consideration.
