Section 17(2) in Maharaja Ranjit Singh State Technical University Act, 2014
(2)The Board may, from time to time make new or additional regulations or may amend or repeal the regulations:Provided that the Board shall not propose the draft of amendment of the regulations affecting the status, powers or constitution of any existing authority of the University, until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the Board.
