Section 32 in Indira Kala Sangit Vishwavidyalaya Act, 1956
32. [ Statutes how made. [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).]
(1)The Karyakarini Samiti may, from time to time, make, amend or repeal any statute in the manner hereinafter.(2)The Kulapati may propose to the Karyakarini Samiti the draft of any Statutes to be passed by the Karyakarini Samiti, and such draft shall be considered by the Karyakarini Samiti at its next meeting.(3)The Karyakarini Samiti may approve of any such draft as is referred to in sub-section (2) and pass the Statute or reject it or return it to the Kulapati for reconsideration either in whole or in part, together with any amendments which the Karyakarini Samiti may suggest :Provided that the Kulapati shall not propose the draft of any Statute or of any amendment of a Statute affecting the powers or constitution of any existing authority of the Vishwavidyalaya until such authority has been given an opportunity of expressing an opinion upon the proposal, and any opinion so expressed shall be in writing and shall be considered by the Karyakarini Samiti.(4)After any draft returned under sub-section (3) has been further considered by the Kulapati together with any amendment suggested by the Karyakarini Samiti, it shall be again presented to the Karyakarini Samiti with a report of Kulapati thereon and the Karyakarini Samiti may then deal with the draft in any way it thinks fit.(5)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Kuladhipati who may sanction, disallow or remit it for further consideration.]
