Section 38 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
38. Statutes how made.
(1)The first Statutes with regard to matters set out in Section 37 shall be made by the State Government and a copy thereof shall be laid on the Table of the Legislative Assembly.(2)The Executive Council may, from time to time make new or additional Statutes and may amend or repeal the Statutes in the manner hereinafter in this Section provided.(3)The Academic Council may propose to the Executive Council the draft of any new statute or amendment of any existing Statutes to be passed by the Executive Council and such draft shall be considered by the Executive Council as its next meeting :Provided that the Academic Council shall not propose the draft of any Statutes or of any amendment of a Statute affecting the status, power or constitution of any existing authority of the Vishwavidyalaya until such authority has been given an opportunity to express its opinion upon the proposal and any opinion so expressed shall be considered by the Executive Council.(4)The Executive Council may approve any such draft as is referred to in sub-section (3) and pass the Statute or reject it or return it to the Academic Council for reconsideration, cither in whole or in part, together with any amendment which it may suggest.(5)Any member of the Executive Council may propose to the Executive Council the draft of any new Statute or amendment to existing Statute and the Executive Council may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Council. In case such draft relates to a matter which the purview of the Academic Council, the Executive Council shall refer it for consideration to the Academic Council which may either report to the Executive Council that it does not approve the proposal, which shall then be deemed to have been rejected by the Executive Council or submit the draft to the Executive Council in such form as the Academic Council may approve and the provisions of the section shall apply in the case of draft so submitted as they apply in the case of a draft proposed to the Executive Council by the Academic Council.(6)The new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Kuladhipati who may sanction, disallow or remit it for further consideration.
