Section 16(4) in The Kota Open University Act, 1987
(4)Any amendment to the Statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chancellor has, after consultation with the State Government, assented to it. The Chancellor may, after the said consultation and on being satisfied that assent be not given, withhold assent or return the proposals for amendment to the Board of Management for re- consideration in the light of the observations, if any, made by him.
