Section 34 in Majuli University of Culture Act, 2017
34. Procedure for making Statutes.
(1)The first Statutes of the University shall be made by the Government by notification in the Official Gazette and shall continue to be in force until amended or superseded by Statutes made by the Board in accordance with the provisions of this section.(2)The Board may, from time-to-time, make new or additional Statutes or may amend or repeal the Statutes in the manner hereinafter provided.(3)No Statutes affecting the powers or duties of any authority of the University shall be made by the Board unless the draft of such Statutes is referred by the Vice-Chancellor to such authority concerned for expressing its views thereon within such period as may be specified in the reference or within such further period as the Vice-Chancellor may allow and views, if any, so expressed are duly considered.(4)Every Statute passed by the Board shall be submitted to the Government, who may give or withhold its approval thereto or refer it back to the Board for reconsideration with such observations as it may deem fit.(5)No Statutes passed by the Board shall be valid until approved by the Government and it shall come into force on the date of its publication in the Official Gazette or such other dates that the Government may fix.
