Section 34(2) in Rajiv Gandhi University of Health Sciences Act, 1994
(2)Every Statute passed by the Senate shall be sent to the State Government for submission to the Chancellor for assent. The State Government shall transmit the Statutes along with its comments to the Chancellor within three months of the date on which it received the Statutes from the University. The Chancellor may within one month of the date of receipt of the Statutes from the Government give or withhold his assent thereto or refer it to the Senate for further consideration.
