Section 26 in Jawaharlal Nehru Technological Universities Act, 2008
26. Statutes how made.
(1)The first statutes of the University with regard to matters set out in Section 25 shall be made and notified by the Government(2)The council may, from time to time, make any State in addition to the First Statutes referred to in subsection (1) and may amend or repeal any State in the manner herein after provided in this section:Provided that nothing in the First Statutes referred to in sub-section (1) or in any Statute made by the Council under this sub-section shall adversely affect the conditions of service of the teachers or other employees transferred to the control of the Technological University on the date of coming into force of this Act along with the transfer of the control and management of the constituent colleges.(3)The Academic Senate may propose to the Council the draft of every statute to be made by the Council and such draft shall be considered by the Council at its next meeting:Provided that the Academic Senate shall not propose the draft of any such statute, any amendment of a statute or repeal of a statute affecting the status, powers, or constitution of any existing Authority until, such Authority, has been 'given, an opportunity to express its views on such proposal and any views so expressed shall be considered by the Council.(4)The Council may consider any such draft as is referred to, in subsection (3) and pass the statute or reject it to the Academic Senate for reconsideration, either in whole or in part, together with any amendments which it may suggest.(5)(a)every statute passed by the Council shall be submitted to the Chancellor, who may. give or withhold his assent thereto or remit it to the Council for reconsideration.(b)No statute passed by the Council shall have validity unless it is assented to by the Chancellor.
