Section 31(2) in Uttarakhand Open University Act, 2005
(2)The Executive Council may from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1) :Provided that the Executive Council shall not make, or repeal any Statute affecting the status, powers or constitutions of any authority of the 'University until such authority has been given a reasonable opportunity to express its opinion in writing on the proposed changes and any opinion 50 expressed has been considered by the Executive Council.
