Section 17(4) in Banaras Hindu University Act, 1915
(4)[ Every new Statute or addition to a Statute or any amendment or repeal of a Statute shall require the previous approval of the Visitor who may sanction or disallow it or remit it for further consideration.] [Sub-section 7 renumbered as sub-section 4 by Act 34 of 1969, section 9]]
