Section 26 in The M.P. Bhoj (Open) University Adhiniyam, 1991
26. Statutes how made.
(1)The first Statutes shall be framed by the Co-ordination Committee and shall be effective from such date as the Co-ordination Committee may specify.(2)The Co-ordination Committee may, from time to time make, amend or repeal any Statute, in the manner hereinafter appearing.(3)The Co-ordination Committee may-(a)on its own motion; or(b)on a proposal made by the Board of Management take into consideration the draft of a Statute :Provided that nothing in clause (a) shall apply in respect of statutes other than those affecting the emoluments of Kulpati, Registrar and other officers of the University.(4)Where a draft, is proposed by the Co-ordination Committee under clause (a) of sub-section (3), it shall be referred to the Board of Management for consideration and the Co-ordination Committee may, after considering the views, if any, of the Board of Management that may be received within such period not less than thirty days as the Co-ordination Committee may specify approve such draft with or without modifications and pass the Statute;(5)Where a draft is proposed by the Board of Management the Coordination Committee may approve of such draft and pass the Statute or reject it or return it to the Board of Management for reconsideration either in whole or in part together with any amendment which the Co-ordination Committee may suggest.(6)After any draft returned under sub-section (5) has been further considered by the Board of Management together with any amendment suggested by the Co-ordination Committee, it shall again be presented to the Co-ordination Committee with a report of the Board of Management thereon and the Co-ordination Committee may approve or reject the Statute.(7)The Co-ordination Committee shall not take into consideration nor the Board of Management shall propose the draft of any Statute or of any amendment of a Statute or of the repeal of any Statute affecting the status, power or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal.(8)The Co-ordination Committee may approve the statutes and they shall become effective from such date as the Co-ordination Committee may specify.
