(1)The Syndicate may of its own motion take into consideration the draft of a Statute:Provided that, in any such case, before a Statute is passed the Syndicate shall obtain and consider the opinion of the Academic Council, where necessary on academic matter.(2). The Academic Council may propose to the Syndicate the draft of any Statute for consideration and such draft shall be considered by the syndicate at is next meeting.(3). The Syndicate may approve the draft of a Statute proposed by the Academic Council and pass the Statute or may reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with amendments which the Syndicate may suggest.(4)After any draft returned by the Syndicate under sub-section (3) has been further considered by the Academic Council together with any amendment suggested by the Syndicate it shall be again presented to the Syndicate with the report of the Academic Council thereon, and the Syndicate may then deal with the draft in any manner it thinks fit.(5)Where any Statue has been passed by the Syndicate, it shall be submitted to the Chancellor who may refer the Statute back of the Syndicate for further consideration or assent thereto or withhold his assent:Provided that a Statute or amendment to a Statute passed by the Syndicate which involves expenditure from the University. Fund shall be submitted to the Government who shall forward the same to the Chancellor with their views thereon.(6)No Statute passed by the Syndicate shall be valid or come into force until assented to by the Chancellor.(7)The Academic 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 Syndicate.(8). No Statue providing for the conditions for, or procedure relating to, the affiliation of private colleges shall be passed by the Syndicate without the previous approval of the Government.
