Section 23(4) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(4)Every new Statute or addition to the Statute or any amendment or repeal of a statute shall require the approval of the Chancellor who may approve, disapprove or remit it for further consideration. A Statute passed by the Government or the Executive Council shall have no validity until it has been assented to by the Chancellor.
