Section 41(5) in Kashmir and Jammu Universities Act, 1969
(5)The Syndicate shall not propose the draft of any Statute or of any amendment of a Statute-(a)affecting the status, powers or constitution of an authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal. Any opinion so expressed shall be in writing and shall be considered by the University Council and shall be submitted to the Chancellor ; and(b)affecting the conditions of recognition and affiliation of constituent and affiliated colleges to the University concerned except after consultation with the Academic Council concerned.
