Section 39(4) in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
(4)Every such Statute or addition to Statutes or any amendment or repeal of Statutes shall be subject to the approval of the Government:Provided that no Statute shall be made by the Board of Management affecting the discipline of students and standards of instructions, education and examination, except in consultation with the Academic Council.
