42. Statutes, their framing, amendments, repeal and operation.
(1)The Statutes may be made, amended or repealed by the Senate in the manner hereinafter provided.(2)The Senate may take into consideration the draft of a Statute either of its own motion or on a proposal by the Syndicate. In the case of a draft which is not prepared by the Syndicate, the Senate, before considering the same, shall obtain the opinion of the Syndicate:Provided that if the Syndicate fails to submit its opinion within three months from the date it receives the draft, the Senate may proceed to take the draft into consideration.(3)The Senate, if it thinks necessary, may so obtain the opinion of any other authority of the University in regard to any draft Statute which is before it for consideration.(4)Every Statute passed by the Senate shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the Senate for consideration.(5)No Statute passed by the Senate shall be valid or shall come into force until assented to by Chancellor.
