Section 49 in Kerala Agricultural University Act, 1971
49. Procedure for making Statutes.
(1)The General Council may of its own motion take into consideration the draft of a Statute.Provided that in any such case, before a Statute is passed the General Council shall obtain and consider the opinion of the Executive Committee.(2)The Executive Committee may propose to the General Council the draft of any statute and such draft shall be considered by the General Council at its next succeeding meeting.(3)The General Council may approve the draft of a Statute proposed by the Executive Committee and pass the Statute or may reject it or return it to the Executive Committee for reconsideration either in whole or in part together with amendments which the General Council may suggest.(4)After any draft returned by the General Council under sub-section (3) has been further considered by the Executive Committee together with any amendments suggested by the General Council, it shall be again presented to the General Council with the report of the Executive Committee thereon and the General Council may then deal with the draft in any manner it thinks fit.(5)Where any Statute has been passed by the General Council, it shall be submitted to the Chancellor, who may refer the Statute back to the General Council for further consideration or assent thereto or with hold his assent.(6)No Statute passed by the General Council shall be valid or come into force until assented to by the Chancellor.(7)The Executive Committee shall not propose the draft of a Statute or of an amendment to a 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 upon the proposal, and any opinion so expressed shall be writing and shall be considered by the Executive Committee.
