Section 36 in Bihar Agricultural University Act, 2010
36. Statutes how made.
(1)Statutes under this Act shall be proposed by the Board and submitted to the Chancellor for his assent and shall be valid only after the assent is received and notified by the Vice-Chancellor. However Statutes in respect of Section 35(7) and (10) will require prior approval of the State Government.(2)Any Statute may be amended or repealed by the Board with the assent of the Chancellor;(3)All Statutes made under this Act shall be published in the Official Gazette;
