Section 42 in The Assam Agricultural University Act, 1968
42. Statutes how made.
(1)The first Statutes with regard to matters set out in Clause (1) to (11) of Section 41 shall he made by the Vice-Chancellor with the approval of the Chancellor.(2)Additional Statutes may be made subsequently on all matters requiring Statutes, subject to approval by the Board and the Chancellor.(3)Statutes may be proposed by the Academic Council, the Vice-Chancellor or by the Board. In case of a Statute proposed by the Board concerning the internal working of the University the draft Statute must be referred to the Vice-Chancellor for consideration in the University and sufficient time given to allow the University to review the proposed Statute and to make any suggestions for changes or modifications therein before final action is taken by the Board.(4)Any Statute may be repealed by action of the Board and approval of the Chancellor.(5)All Statutes made under the Act shall be published in the official Gazette.
