Section 31 in Uttarakhand Open University Act, 2005
31. Statutes how made.
(1)The first statutes of the University shall be made by the State Government by Notification.(2)The Executive Council may from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1) :Provided that the Executive Council shall not make, or repeal any Statute affecting the status, powers or constitutions 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 50 expressed has been considered by the Executive Council.(3)Every new Statute or addition to a Statute or any amendment or repeal thereof shall require the approval of the Chancellor, who may assent to it or withhold his assent thereon or remit it to the Executive Council for further consideration.(4)A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has been assented to by the Chancellor in the light of observation if any made by him.(5)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1) during the period of three years from the commencement of this Act.(6)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor may direct the Executive Council to make provisions in the Statutes in respect of any matter specified by him, and if the Executive Council is unable to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably.
