Section 32 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
32. Making, amendment, operation and repeal of Statutes.
(1)The Statutes may be made by the Board of Management or may be amended or repealed or, added to by Statutes made by the Board of Management, in the manner hereinafter provided.(2)The Board of Management may take into consideration the draft of the Statute either of its own motion or on a proposal by any authority of the University.(3)Where a Statute affects the powers or duties of any office or authority of the University,-(a)the Board of Management shall, before proposing the draft of such Statute, ascertain and consider the views of the officer or authority concerned; and(b)the Board of Management, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer or authority concerned.(4)Every Statute passed by the Board of Management shall be submitted to the Chancellor who may give or with hold his assent thereto or refer it back to the Board of Management for consideration.(5)No Statute passed by the Board of Management shall have validity until assented to by the Chancellor.(6)The Statutes or any amendment thereto shall come into force on the date of its publication in the Official Gazette.
