Section 49(2) in The Karnataka State Law University Act, 2009
(2)All Regulations passed by the Academic Council shall be sent to the State Government for submission to the Chancellor for approval. The State Government shall transmit the Regulations within two months from the date of receipt thereof from the University to the Chancellor with its comments. The Chancellor may within one month of the date of receipt of the Regulations from the State Government either approve them or refer them to the Academic Council for further consideration.
