Section 39 in Professor Jayashankar Telangana State Agricultural University Act, 1963
39. Statutes how made.
(1)The first statutes with regard to matters set out in clauses (a) to (m) of section 38 shall be made by the Government.(2)Subject to the prior approval of the Government, the Board may, from time to time, make any statute in addition to the first statutes referred to in sub-section (1), and may amend or repeal any statute in the manner hereinafter provided in this section.(3)The Academic Council may propose to the Board the draft of any statute to be made by the Board and such draft shall be considered by the Board at its next meeting:Provided that the Academic Council 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 Board.(4)The Board may consider any such draft as is referred to in sub-section (3) and make the statute or reject it or return it to the Academic Council for re-consideration, either in whole or part, together with any amendments which it may suggest.(5)Any member of the Board may propose to it the draft of any statute, any amendment of a statute or repeal of a statute and the Board may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Council. In case such draft relates to a matter within the purview of the Academic Council, the Board shall refer it for consideration to the Academic Council, which may either report to the Board that it does not approve the proposal, which shall then be deemed to have been rejected by the Board, or forward such draft to the Board in such form as the Academic Council may approve, and the provisions of this section shall apply in the case of a draft so forwarded as they apply in the case of a draft proposed to the Board by the Academic Council.(6)Every first statute made under sub-section (1) shall immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session in the session immediately following, for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the statute or in the annulment of the statute, the statute shall thereafter have effect only in such modified form or shall stand annulled, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the statute.
