(1)The [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] 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 matters.] [Substituted by Act No. 14 of 2001.](2)The [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] may propose to [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] the draft of any Statute for consideration and such draft shall be considered by the Senate at its next meeting.(3)The [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] may approve the draft of a Statute proposed by the [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] and pass the Statute or may reject it or return it to the [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] for reconsideration, either in whole or in part, together with amendments which the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] may suggest.(4)After any draft returned by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] under sub section (3) has been further considered by the [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] , together with any amendment suggested by the (Syndicate), it shall be again presented to the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] with the report of the [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] thereon, and the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] may then deal with the draft in any manner it thinks fit.(5)Where any Statute has been passed by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] , it shall be submitted to the Chancellor who may refer the Statute back to the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] for further consideration or assent thereto or withhold his assent.(6)No Statute passed by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] shall be valid or come into force until assented to by the Chancellor.(7)The [Academic Council] [Substituted 'Syndicate' by Act No. 14 of 2001.] shall not propose the draft of 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] [Substituted 'Senate' by Act No. 14 of 2001.] .(8)No statute providing for the conditions for, or procedure relating to, the affiliation of private colleges shall be passed by the [Syndicate] [Substituted 'Senate' by Act No. 14 of 2001.] without the previous approval of the Government.)
