Section 38(3) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
(3)Statute may be proposed by the Academic Council, the Vice-Chancellor, or the Board. In case of a Statute, proposed by the Board and which is concerning the internal working of the University, the draft statute must be referred back to the Vice-Chancellor for consideration in the University and sufficient time given to allow the University to review the proposed statute and to make any suggestions for changes or modifications therein before final action is taken by the Board.
