Section 31 in University of Heatlh Sciences, Karnal Act, 2016
31. Statutes.
(1)On the commencement of this Act, the Statutes of University shall be those as 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 in the manner hereinafter provided in this section:Provided that the Executive Council shall not make, amend or repeal any Statute, affecting the statue, power or constitution of any authority of 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 Statute or any amendment or repeal of a Statute, shall require the approval of the Chancellor who may approve or disapprove or remit it for further consideration. A Statute passed by the Executive Council shall have no validity until it has been assented to by the Chancellor.(4)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government may direct the Executive Council, to make, amend or repeal the Statutes in respect of any matter specified by him and if the Executive Council fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council or its inability to comply with such direction, make, amend or repeal the Statutes suitably.(5)Subject to the provisions of this Act, the Statutes may provide for all or any of following matters, namely:-(a)the constitution, functions and powers of the authorities and other bodies of University, as may be constituted from time to time;(b)the continuance in office of the members of the said authorities or bodies and filling up of vacancies of members and all other matters relating to these authorities;(c)the conferment of honorary degrees;(d)the holding of convocations for conferring degrees;(e)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(f)the establishment, maintenance and abolition of Faculties, Departments, hostels, affiliated colleges and institutions;(g)the conditions of affiliation of colleges and institutions and those under which affiliation may be withdrawn;(h)the institution of Emeritus Professorship, Visiting Professorship, fellowship, scholarship, studentship, travel bursaries, medals and prizes, chairs etc;(i)the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business; where such stipulations are not already made in this Act;(j)the classification, mode of appointment, powers, duties and nomenclature of teachers and other posts of University, Kalpana Chawla Government Medical College, Karnal and other constituent institutions;(k)the acceptance and management of bequests, donations and endowments;(l)all other matters, which by this Act are to be or may be provided for by the Statutes.
