29. Statutes, their making, amendment, repeal and operation.
(1)The Statutes may be made by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] or may be amended, repealed or added to by Statutes made by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] in the manner hereinafter provided.(1AA)[ Notwithstanding anything contained in sub-section (1), the Statutes in Schedule IA shall, on the commencement of the Gujarat University (Amendment) Act, 1978, be deemed to be the Statutes providing for matters for which provisions have been made in the said Schedule"Provided that the Court shall be competent to amend, repeal or add to, any of these Statutes in the manner hereinafter provided at any time, after the commencement of the said Act, subject however to the condition that no such Statute shall be amended, repealed or added to, before the Vice-Chancellor is appointed for the first time after such commencement.] [Sub-section (1AA) inserted by Gujarat 23 of 1978, dated 13th April, 1978.](IA)[ Notwithstanding anything contained in sub-section (1), the Statutes in Schedule II shall, on the commencement of the Gujarat University (Amendment) Act, 1972 (Gujarat 6 of 1973), be deemed to be the Statutes providing for the constitution of the authorities of the University specified in clauses (v), (vi), (vii), (viii), (ix) and (x) of section 15 and for other matters for which provisions have been made in the said Schedule:Provided that the Court shall be competent to amend, repeal or add to any of these Statutes in the manner hereinafter provided at any time after the commencement of the said Act, subject however, to the condition that no such Statutes relating to the appointment of any officer or constitution of any authority of the University shall be amended, repealed or added to before any such officer is appointed or any such authority is constituted for the first time after such commencement.] [Sub-section (IA) was inserted by Gujarat 6 of 1973, section 24.](1B)[ Notwithstanding anything contained in sub-section (1) and Statute 173 or any other Statutes of the University relating to the qualifications for enrolment as the students of the University, Statutes in Schedule III shall, on the commencement of the Gujarat University (Second Amendment) Act, 1978 (Gujarat 31 of 1978), be deemed to be Statutes, providing for the qualifications for enrolment as the students of the University, under section 42:Provided that the Court shall be competent to amend, repeal or add to, any of these Statutes in the manner hereinafter provided at any time after the commencement of the said Act, subject however to the condition that no such Statute shall be amended, repealed, or added to, before the enrolment of the students of the University in the academic year immediately after such commencement.] [Sub-section (IB) inserted by Gujarat 31 of 1978, dated 29th September, 1978.](2)The [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may take into consideration the draft of a Statute either of its own motion or on a proposal by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).].(3)The [Executive Council] may propose to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] draft of any Statute to be passed by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).].(4)Such draft shall be considered by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at its next succeeding meeting. The [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may approve such draft and pass the Statute or may reject it or return it to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] for reconsideration either in whole or in part together with any amendment which the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may suggest. After any draft so returned has been further considered by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] together with any amendment suggested by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], it shall be again presented to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] with the report of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] thereon and the [Court] [This Word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may then deal with the draft in any manner it thinks fit.(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall, before proposing the draft of such Statute, ascertain and consider the views of the officer, authority or Board concerned; and(ii)the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], 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 [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).].(6)Every Statute passed by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] for consideration.(7)No Statute passed by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall have validity until assented to by the Chancellor.
