(1)The first Statutes are those set out in the Second Schedule.(2)The Syndicate may, from time to time, make new or additional Statutes or may amend or repeal the Statutes in the manner provided here-after in this section :Provided that the Syndicate shall not make any Statute or any amendment of a State affecting the status, powers or condition of any existing authority of the University until such authority has been given an opportunity of expressing an opinion on the proposal, and any opinion so expressed shall be in writing and shall be considered by the Syndicate ;Provided further that no Statute shall be made by the Syndicate effecting the discipline of students, and standard of instruction, education and examination except after consultation with the Academic Council.(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the approval of the Chancellor who may assent thereto or withhold assent or remit to the Syndicate for reconsideration.(4)A new Statute or a Statute amending or repealing an existing Statute shall have no validity unless it has been assented to by the Chancellor.
