(1)The [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] of its own motion take into consideration the draft of a Statute:[Provided that, in any such case, before a Statute is passed the Syndicate shall obtain and consider the opinion of the Academic Council, where necessary, on academic matters.] [Substituted by Act No. 14 of 2001.]
