Section 36(4) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(4)The Executive Council shall not have the power to amend any draft proposed by Academic Council under sub-section (3), but may reject or return it to the Academic Council for reconsideration, in part or in whole, together with any amendments which the Executive Council may suggest; and the Academic Council after taking into consideration the amendments suggested by the Executive Council propose the draft Ordinance to the Executive Council and the Executive Council shall make the Ordinance accordingly.
