Section 38 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
38. Statutes how made.
(1)The Executive Council of each University shall make new Statutes in conformity with the provisions of this Act and submit them to the Chancellor for his assent within three months of the commencement of this Act.(2)The Executive Council may make Statutes or may amend or repeal the Statutes, from time to time, in the manner hereafter in this section provided.(3)The Executive Council may take into consideration the draft of a Statute either of its own motion or on a proposal by the Vice-Chancellor:Provided that any Statutes pertaining to the academic matters shall be examined by the Academic Council, before they are considered by the Executive Council.(4)Every Statute passed by the Executive Council shall be submitted to the Chancellor, who may give or withhold his assent thereto or refer it back to the Executive Council for reconsideration.(5)No Statute passed by the Executive Council shall be valid or shall come into force until assented to by the Chancellor.(6)Notwithstanding anything contained in this section, if in the opinion of the State Government, it is necessary to amend any Statute or make a new Statute, the State Government may, with the concurrence of the Chancellor, make an amendment in the Statute or make a new Statute and notify it in the Official Gazette.
