(1)The first Statutes are those set out in the Schedule.(2)The Executive Council may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1):Provided that the Executive Council shall not make, amend or repeal any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed changes, and any opinion so expressed shall be considered by the Executive Council.(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the approval of the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] who may assent thereto or withhold assent or remit the same to the Executive Council for consideration(4)A new Statute or a Statute amending or repealing an existing Statute shall have no validity unless it has been assented to by the [Chancellor] [Substituted by the Amendment Act 3 of 2000.].(5)Notwithstanding anything contained in the foregoing sub-sections, the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1) during the period of three years immediately after the commencement of this Act:Provided that the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] may, on the expiry of the said period of three years, make, within one year from the date of such expiry, such detailed Statutes as he may consider necessary and such detailed Statutes shall be laid before the Legislative Assembly.
