Section 33 in Jharkhand University of Technology Act, 2011
33. Powers of the Executive Council.
- If at any time, the Executive Council considers necessary to do so, it may, in consultation with the Academic Council, amend, add to or repeal the Rules by a special resolution in that behalf. Provided that every such amendment, addition or repeal-(i)Shall be consistent with this Act.(ii)Shall have no validity unless it is assented to by the Chancellor.Explanation. - For the purposes of this Act, a "special resolution", means a resolution passed at a special meeting of the Executive Council convened for the purpose, by a majority of not less then three fourths of the members present and voting.
