Section 55(5) in Sri Konda Laxman Telangana State Horticultural University Act, 2007
(5)Any member of the Board may propose to it the draft of any amendment of a Statute or repeal of a statute and the Board may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Council, Research and Extension Council, as the case may be. In case such draft relates to a matter within the purview of Academic Council, Research and Extension Council, as the case may be, the Board shall refer it for consideration to the Academic Council, Research and Extension Council, as the case may be, which may either report to the Board that it does not approve the proposal, which shall then be deemed to have been rejected by the Board or forward such draft to the Board in such form as the Academic Council Research and Extension Council as the case may be, may approve, and the provisions of this section shall apply in the case of a draft so forwarded as they apply in the case of a draft proposed to the Board by the Academic Council, Research and Extension Council, as the case may be.
