Section 30 in Veer Narmad South Gujarat University Act, 1965
30. Making, amendment, operation and repeal of Statutes.
(1)The Statutes may be amended, repealed or added to by Statutes made by the Senate in the manner hereinafter provided.(2)The Senate may take into consideration the draft of the Statute either of its own motion or on a proposal by the Syndicate.(3)The Syndicate may propose to the Senate draft of any Statute to be passed by the Senate.(4)Such draft shall be considered by the Senate at its next succeeding meeting. The Senate may approve such draft and pass the Statute or may reject or return it to the Syndicate for reconsideration either in whole or in part together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate together with any amendments suggested by the Senate, it shall be again presented to the Senate with the report of the Syndicate thereon and the Senate may then deal with the draft in any manner it thinks fit.(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University-(i)the Syndicate shall, before proposing the draft of such Statute, ascertain and consider the views of the officer, authority or Board concerned; and(ii)the Senate, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Syndicate.(6)Every Statute passed by the Senate shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the Senate for consideration.(7)No Statute passed by the Senate shall have validity until assented to by the Chancellor.
