Section 53 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
53. Statutes how made.
(1)The Statutes shall be made, amended or repealed by the Board in the manner hereinafter provided.(2)The Academic Council may propose to the Board the draft of any Statute to be passed by the Board and such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 Statute or of any amendment of statute affecting the status, powers or constitution of any authority or body of the University until such authority or body has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considered by the Board.(3)The Board may approve any such draft referred to in sub-section (2) and pass the Statute or reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which it may suggest.(4)Any member of the Board may propose to the Board the draft of any 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 a 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 submit the 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 submitted as they apply in the case of a draft proposed to the Board by the Academic Council.(5)A new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Chancellor who may sanction, disallow or remit it for further consideration.(6)Every Statute made under this Act shall be published in the official Gazette.
