16. The making amendment, repeal and operation of Statutes.
(1)On the commencement of this Act, the Statutes of the University shall be those set out in the Schedule.(2)The Senate may, from time to time, make new or additional Statutes or may amend or repeal the Statutes in the manner hereafter in this Section provided.(3)The Syndicate may propose to the Senate the draft of any Statute to be passed by the Senate and such draft shall be considered by the Senate at its next succeeding meeting.(4)The Senate 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 Syndicate for reconsideration, either in whole or in part, together with any amendments which the Senate may suggest:Provided that the Syndicate shall not propose the draft of any Statute or of any amendment of a Statute affecting the status, powers or constitution of any existing 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 in writing and shall be considered by the Senate.(5)Any member of the Senate may propose to the Senate the draft of any Statute and the Senate may either reject the proposal or refer such draft for consideration to the Syndicate, which may either reject the proposal or submit the draft to the Senate in such form as the Syndicate may approve and the provisions of this Section shall apply in the case of any draft so submitted as they apply in the case of a draft proposed to the Senate by the Syndicate.(6)Every new Statute or addition to the Statute or any amendment or repeal of a Statute shall require the approval of the Chancellor who may sanction, disallow or remit it for further consideration.
