Section 36(5) in Bhakta Kavi Narsinh Mehta University Act, 2015
(5)Where a Statute affects the powers or duties, of an officer, authority or Board of the University-(i)the Executive Council shall, before proposing the draft of such Statutes, ascertain and consider the views of the concerned officer, authority or Board concerned; and(ii)the Board, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Executive Council.
