Section 21 in Maharshi Dayanand Saraswati University Act, 1987
21. Statutes.
(1)The Statutes of the University shall contain such instructions, directions, procedures, details and terms and conditions as are required to be laid down under and in accordance with the provisions of this Act.(2)The Statutes as contained in the Schedule to this Act and as amended from time to time shall be binding on all the Authorities, officers, teacher, employees and students of the University and other persons connected with the affairs of the University.(3)The Board shall have power to amend, add or delete any Statute contained in the Schedule to this Act:Provided that the Board shall not amend, add or delete any Statute affecting the constitution, status or power of any Authority without affording to such Authority a reasonable opportunity of making representation on the proposed changes.(4)Any amendment to the Statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chancellor has, after consultation with the Government, assented to it. The Chancellor may, after the said consultation and on being satisfied that assent be not given, withhold assent or return the proposal for amendment to the Board for reconsideration in the light of the observations, if any, made by him.(5)Notwithstanding anything contained in sub-section (3) or subsection (4), the Chancellor shall have power to amend after, consultation with the Government, whether by adding, deleting or in any other manner, the Statutes contained in the Schedule within a period of one year from the appointed day.
