Section 26 in Manipur University of Culture Act, 2015
26. Statutes how to be made.
(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 (i);(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the assent of the Chancellor who may assent thereto or withhold assent or remit to the Executive Council for re¬consideration.(4)A new Statute or a Statute amending or replacing an existing Statute shall have no validity unless it has been assented to by the Chancellor.
