Section 41 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
41. Statutes how made.
- (I) The Executive Council may, from time to time, make statutes and amend or repeal the statutes in the manner hereinafter provided in this section.(2)The Academic Council may propose to the Executive Council, the draft of any statute or of any amendment to, or of repeal of a statute to be passed by the Executive Council and such draft shall be considered by the Executive Council at its next meeting.(3)The Executive Council may consider the draft proposed by the Academic Council under sub-section (2) and may either pass or reject or return the draft with or without amendment to the Academic Council for reconsideration.(4)(a)Any member of the Executive Council may propose to the Executive Council the draft of a statute and the Executive Council may either accept or reject the draft, if it relates to a matter not falling within the purview of the Academic Council.(b)In case such draft relates to a matter within the purview of the Academic Council, the Executive Council shall refer it for consideration of the Academic Council, which may either report to the Executive Council that it does not approve the draft or submit the draft to the Executive Council in such form as the Academic Council may approve and the Executive Council may either approve, with or without amendment, or reject the draft.(5)A statute passed by the Executive Council shall be submitted to the Chancellor who may assent thereto or withhold his assent and a statute passed by the Executive Council shall have no validity unless it has been assented to by the Chancellor.
