Section 42(3) in The Assam Agricultural University Act, 1968
(3)Statutes may be proposed by the Academic Council, the Vice-Chancellor or by the Board. In case of a Statute proposed by the Board concerning the internal working of the University the draft Statute must be referred to the Vice-Chancellor for consideration in the University and sufficient time given to allow the University to review the proposed Statute and to make any suggestions for changes or modifications therein before final action is taken by the Board.
