Section 31(5) in The Hemchandracharya North Gujarat University Act, 1986
(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the Executive Council shall, before proposing the draft of such Statute ascertain and consider the views of the officer, authority or Board concerned; and(ii)the Executive Council, 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.
