Section 13C(4) in The Maharishi Dayanand University Act, 1975
(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 [Executive Council] [Omitted by Haryana Act 10 of 1997.] shall have no validity until it has been assented to by the Chancellor.] [Substituted by Haryana Act No. 8 of 1983.]
