Section 26 in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004
26. Statute how made.
(1)The first statute shall be framed by the State Government and the State Government may amend the first statute as may be necessary.(2)The authorities may from time to time, amend or repeal any statute, except first statute. v(3)The authority may on its own motion; or otherwise take into consideration the draft of a Statute :Provided that nothing in this clause shall appjyji11 respect of statutes other than those affecting the emoluments of Kulpati, Registrar and other officers of the University.(4)Where a draft is proposed by the authority under this section it shall be referred to the Executive Council for consideration and the Kuladhipati may, after considering the views, if any, of the Executive Council that may be received within such period not less than thirty days as the Kuladhipati may specify approve such draft with or without modifications and pass the Statute;(5)Where a drat is proposed by the Executive Council the Kuladhipati may approve of such draft and pass the Statute or reject it or return it to the Executive Council for reconsideration either in whole or in part together with any amendment which he may suggest. . *(6)After any draft returned under sub-section (5) has been further considered by the Executive Council together with any amendment suggested by the Kuladhipati, it shall again be presented to the Kuladhipati with a report of the Executive Council thereon and the Kuladhipati may approve or reject the Statute.(7)The Kuladhipati shall not take into consideration nor the Executive Council shall propose the draft of any Statute or of any amendment of a Statute or of the repeal of any Statute affecting the status, power or constitution of any authority has been given an opportunity of expressing an opinion upon the proposal.(8)The Kuladhipati may approve the statute and they shall become effective from such date as the Kuladhipati may specify.
