(i)The first Statute shall be made by the Government on the recommendation of General Council;(ii)The Executive Council may, from time to time, make new or additional Statutes or may amend or repeal any Statutes referred to in sub-section (i);Provided that the Executive Council shall not make, amend or repeal any Statutes affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on proposed changes, and any opinion so expressed shall be considered by the Executive Council;(iii)Every new Statutes or Statutes amending or repealing existing Statutes shall require the approval of the Chancellor, who may assent thereto or withhold his assent or remit it to the Executive Council for reconsideration;Provided that if there be any financial implication which may arise under the Statute, it shall not be enforceable unless prior approval of the State Government has been obtained.
