(1)The Senate may of its own motion take into consideration the draft of a Statute:Provided that, in any such case, before a Statue is passed, the senate shall obtain and consider the opinion of the Syndicate.(2)The Syndicate may propose to the Senate the draft of any Statute for consideration and such draft shall be considered by the Senate at its next meeting.(3)The Senate may approve the draft of a statute proposed by the Syndicate and pass the Statute or may reject it or return it to the Syndicate for reconsideration, either in whole or in part, together with amendments which the Senate may suggest.(4)After any draft returned by the Senate under sub-section (3) has been further considered by the Syndicate, together with any amendment suggested by the Senate, it shall be again presented to the senate with the report of the Syndicate thereon, and the Senate may then deal with the draft in any manner it thinks fit.(5)Where any statute has been passed by the senate, it shall be submitted to the Chancellor who may refer the statute back to the Senate for further consideration or assent thereto or withhold his assent.(6)No Statute passed by the Senate shall be valid or come into force until assented to by the chancellor.(7)The Syndicate shall not propose the draft of a Statute or of an amendment to a Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; and any opinion so expressed shall be in writing and shall be considered by the Senate.(8)No statute providing for the conditions for, or procedure relating to, the affiliation of private colleges shall be passed by the Senate without the previous approval of the Government.
