Section 48 in Manipur International University Act, 2018
48. Statutes how made.
(1)The first Statutes shall be made by the Governing Board, with the prior approval of the Chancellor, within twelve months of the commencement of this Act, for the operation of the University.(2)the Governing Board may, from time to time, make new or additional Statutes or may amend or repeat the Statutes referred to in sub-section (1):Provided that the Governing Board shall not make, amend or repeal any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given a reasonable opportunity to express its opinion in writing on the proposed changes and any opinion so expressed has been considered by the Governing Board.(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall require the assent of the Chancellor, who may assent thereto or withhold assent or remit to the Governing Board for reconsideration in the light of the observations, if any, made by him.(4)A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has been given assent by the Chancellor.(5)Notwithstanding anything contained in the forgoing sub-sections, the Chancellor may make new or additional (sic) or amend or repeal the Statutes referred to in sub-section (1).
