Section 36(2) in Apex Professional University Act, 2012
(2)The Board of Management may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1) in the manner hereinafter provided:(a)The Statutes framed by the Board of Management shall be submitted to the Board of Governors for its approval.(b)The Board of Governors shall consider the Statutes, submitted by the Board of Management and shall give its approval thereon with such modifications, if any, as it may deem necessary.(c)The Board of Governors, if it thinks necessary, may also obtain the opinion of any officer, authority or body of the University in regard to draft of the Statutes before taking it up for consideration.(d)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the assent of the Chancellor who may assent thereto or withhold assent or remit to the Board of Governors for re-consideration.(e)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. The Statutes shall have effect from such date as the Chancellor may direct.
