Section 38 in The Netaji Subhas Open University Act, 1997
38. How to make Statutes.
(1)The Executive Council may consider the draft of any Statute. The draft shall be passed by the Executive Council. The Executive Council may make such amendment in the draft as it may deem fit before it is finally passed.(2)A Statute passed in the manner provided in sub-section (1) shall be presented to the Chancellor for assent and shall come into force on being assented to by the Chancellor on the recommendation of the Minister, provided that the Chancellor may withhold assent to the Statute or remit the Statute to the Executive Council for reconsideration in the light of the observations, if any, made by him.(3)A Statute shall remain in force until repealed or amended by a new Statute similarly passed and assented to by the Chancellor on the recommendation of the Minister.(4)The Chancellor or the State Government may advise the University to adopt a new Statute or to amend an existing Statute.
