Section 36 in The Jharkhand State Agricultural University Act, 2000
36. Statutes how made.
(1)The Board of Management may, from time to time, make new or additional Statutes or may amend or repeal the Statutes in the manner hereinafter provided in this section:Provided that the Board of Management shall not make any Statute or any amendment to a Statute affecting the status, powers or constitution of any existing authority until such authority has been given an opportunity of expressing an opinion on the proposal, and any opinion so expressed shall be in writing and shall be considered by the Board of Management:Provided further that no Statute shall be made by the Board of Management affecting the discipline of instruction, education and examination except after consultation with the Academic Council.(2)Every new Statute or addition to the Statute or any amendment or repeal of a Statute shall require the approval of the Chancellor, who may assent thereto or withhold assent or remit the same to the Board of Management for reconsideration.(3)A new Statute or a Statute amending or repealing an existing Statute shall have no validity unless it has been assented to by the Chancellor.(4)All Statutes made under this Act shall be published in the official Gazette.
