Section 9 in A.P. Intelligent Global Hub For Digital Pedagogies Act, 2019
9. Making of Statutes.
(1)The first Statutes shall be made by the Government within 60 days of the commencement of this Act.(2)The Governing Council may, from time to time, make new or additional Statutes, or may amend or repeal the Statutes referred to in sub-section (1):Provided that the Governing Council shall not make, amend or repeal any Statutes affecting the status, power or constitution of any authority of the Institution, until such authority has been given reasonable opportunity of expressing their opinion in writing on the proposed change and any opinion so expressed, within the time specified by the Governing Council and has been considered by the Governing Council.(3)Every new Statute, its amendment or repeal shall require the approval of the Governing Council.(4)Subject to the provisions of this Act, Statutes may provide for the following, or similar matters, namely:(i)The constitution, powers and functions of the authorities and other bodies of the Institution as may be found to be necessary to be constituted from time to time.(ii)The selection and continuance in office of the CEO, CLO, CFO and members of the authorities and bodies of the Institution.(iii)The manner and appointment of the Officers of the Institution, terms and conditions of their service, their powers, duties and emoluments.(iv)The criteria, manner and appointment as well as terms of reference for Vendor Organizations.
