Section 25(5) in The Gujarat Ayurved University Act, 1965
(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University,-(i) the Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] shall, before proposing the draft of such Statute, ascertain and consider the view's of the officer, authority or Board concerned; and(ii)the Senate, 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 Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.].
