(1)Omitted.(2)The Syndicate may, from time to time make statutes and amend or repeal the statutes, in " the manner hereinafter provided in this section. "(3)Any member of the Syndicate may propose to the Syndicate the draft of a statute and the Syndicate may either accept or reject the draft.(4)A statute passed by the Syndicate shall be submitted to the Chancellor who may assent thereto or withhold his assent. A statute passed by' the Syndicate shall have no validity until it has been assented to by the Chancellor.
