Section 41 in Kerala University of Health Sciences Act, 2010
41. Procedure for making Statutes.
(1)Notwithstanding anything contained in this Act, the Government shall make the first Statute of the University.(2)The Governing Council may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1).(3)The Statute may be made, amended or repealed by the Governing Council in the manner hereinafter provided:(i)The Governing Council may take into consideration the draft of a Statute either moved by any member of the Council or on a proposal by the Vice-Chancellor;(ii)The Governing Council, if it thinks necessary may also obtain the opinion of any officer, authority or body of the University in regard to any draft Statute which is before it for consideration:Provided that, where any such draft Statute pertains to academic matters, the Governing Council shall obtain the opinion of the Academic Council before considering the same;(iii)The Governing Council shall not propose the draft of a Statute or of an amendment to a Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the Governing Council.(iv)No Statute providing for the conditions for, or procedure relating to, the affiliation of private colleges shall be passed by the Governing Council without the previous approval of the Government.(v)Every Statute passed by the Governing Council shall be submitted to the Chancellor who may give or withhold his assent thereto, or send it back to the Governing Council for reconsideration;(vi)No Statute passed by the Governing Council shall be valid or shall come into force until assented to, by the Chancellor.
