Section 24 in The Chanakya National Law University Act, 2006
24. Statutes and Regulations.
(1)The first Statutes of the University shall be made by the Vice-Chancellor with the approval of the Chancellor. They shall be placed before the General Council at its first meeting, which may adopt them with or without modifications. Subsequent amendments or modifications in the Statutes shall be made by the Executive Council with the approval of the General Council.(2)The first Regulations of the University shall be made by the Vice-Chancellor with the approval of the Chancellor. It shall be placed before the Executive Council at its first meeting, which may adopt it with or without modifications. Subsequent amendments or modifications in the regulations shall be made by the Executive Council and it will be reported to the General Council.
