Section 46(2) in The U.P. Harcourt Butler Technical University Act, 2016
(2)The Executive Council may make from time to time new or additional Ordinances or may amend or repeal the existing Ordinances:Provided that no ordinance shall be made -(a)affecting the admission of students, or prescribing examinations to be recognized as equivalent to the University examinations or admission to the degree courses of the University, unless a draft of the same has been proposed by the academic council;(b)affecting the condition and mode of appointment and duties of examiners and the conduct or standard of examination or any course of study, unless a draft of such Ordinances has been proposed by the Academic Council;
