(1)The Statutes of the University shall contain such instructions directions, procedures and details as are necessary to be laid down under and in accordance with the provisions of this Act.(2)The Statutes as contained in the Schedule to this Act and as amended from time to time shall be binding on all Authorities, officers, teachers, students and employees of the University and persons connected with the affairs of the University.(3)The Board of Management shall have power to make any amendment in the Statutes contained in the Schedule to this Act:Provided that the said Board shall not amend any Statute affecting the constitution, status or power of any Authority of the University without affording to such Authority a reasonable opportunity of making a representation on the proposed changes.(4)Any amendment to the Statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chancellor has, after consultation with the State Government, assented to it. The Chancellor may, after the said consultation and on being satisfied that assent be not given, withhold assent or return the proposals for amendment to the Board of Management for re- consideration in the light of the observations, if any, made by him.(5)Notwithstanding anything contained in sub-section (3) or sub-section (4), the Chancellor shall have power to amend, after consultation with the State Government, whether by adding, deleting or in any other manner, the Statutes contained in the Schedule within a period of one year from the commencement of this Act.(6)An amendment to the Statutes shall come into force on the date of its publication in the Official Gazette.
