Section 34(2) in Himachal Pradesh Technical University Act, 2014
(2)The Board may, from time to time, make Statutes in addition to the First Statutes referred to in sub-section (1) and may amend or repeal Statutes hereinafter in the manner provided in this section :Provided that nothing in the First Statutes referred to in sub-section (1) or in any Statutes made by the Board under this sub-section shall affect the status, powers or constitution of any existing Authority of the University, until such Authority has been given an opportunity of expressing an opinion on the proposal, and any opinion so expressed shall be in writing and shall be considered by the Board.
