Section 25(3) in Dr. B.R. Ambedkar Open University Act, 1982
(3)Every new statute or addition to the statutes or any amendment or repeal of a statute shall require the approval of the Chancellor who may assent thereto or withhold assent therefrom or remit the same to the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] for reconsideration.
