Section 32 in The Maharaja Sayajirao University of Baroda Act, 1949
32. Statutes, their making, amendment, repeal and operation.
(1)The Statutes may be made by the Senate, or may be amended, repealed or added to by Statutes made by the Senate, in the manner hereinafter provided.[(1-A) Notwithstanding anything contained in sub-section (1), the Statutes in Schedule IV shall, on the commencement of the Maharaja Sayajirao University of Baroda (Amendment) Ordinance, 1980 (Gujarat Ordinance 18 of 1980), be deemed to be the Statutes providing for matters for which provisions have been made in the said Schedule :Provided that the Senate shall be competent to amend repeal or add to, any of these Statutes in the manner hereinafter provided, at any time after the commencement of the said Ordinance, subject however to the condition that no such Statute shall be amended, repealed or added to, before the Vice-Chancellor is appointed for the first time after such commencement.] [This sub-section was inserted by Gujarat 5 of 1981, Section 3.](2)The Senate may take into consideration the draft of a Statute either of its own motion or on a proposal by the Syndicate.(3)The syndicate may propose to the Senate the draft of any Statute to be passed by the Senate.(4)Such draft shall be considered by the Senate at its next succeeding meeting. The Senate may approve such draft and pass the Statute or may reject it or return it to the Syndicate for reconsideration either in whole or in part together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate together with any amendments 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 a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the Syndicate shall, before proposing the draft of such Statute, ascertain and consider the views of the officer, authority or Board concerned; and(ii)the Senate, before passing any such Statute, taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned, and the opinion of the Syndicate.(6)All Statutes passed by the Senate from time to time shall be submitted to the Government and shall be liable to be cancelled by the Government within a period of one year from the date they were received by it:Provided that before a Statute is cancelled, the Senate shall be given an opportunity to express its views.
