Section 26(3) in Jawaharlal Nehru Technological Universities Act, 2008
(3)The Academic Senate may propose to the Council the draft of every statute to be made by the Council and such draft shall be considered by the Council at its next meeting:Provided that the Academic Senate shall not propose the draft of any such statute, any amendment of a statute or repeal of a statute affecting the status, powers, or constitution of any existing Authority until, such Authority, has been 'given, an opportunity to express its views on such proposal and any views so expressed shall be considered by the Council.
