Section 30 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
30. Statutes how made:- (1) The first Statutes shall be those made by the Government with the prior approval
of the Chancellor within sixty days of the commencement of this Act(2)The Board may, from time to time, make new or additional Statutes or may amend or repeal the Statutesreferred to in sub-section (1):Provided that the Board shall not make, amend or repeal any Statutes affecting the status, powers or constitutionof any authority of the University until such authority has been given a reasonable opportunity of expressing itsopinion in writing on the proposed change and any option so expressed within the time specified by the Board hasbeen considered by the Board.(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall require the approvalof the Chancellor, who may assent thereto or withhold his assent or remit it to the Board for reconsideration in thelight of the observations, if any, made by him.(4)A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has receivedthe assent of the Chancellor, who will take into consideration the views of the concerned department while decidingthe matter.
