Section 25 in The Gujarat Ayurved University Act, 1965
25. Making amendment, operation and repeal of Statutes.
(1)The Statutes may be made by the Senate or may be amended, repealed or added to by Statutes made by the Senate in the manner hereinafter provided.(2)The Senate may take into consideration the draft of the Statute either of its own motion or on a proposal by the Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.].(3)The Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] may propose to the Senate draft of any Statute to be passed by the Senate.(4)Such draft shall be considered by the Senate at its next suceeding meeting. The Senate may approve such draft and pass the Statute or may reject it or return it to the Syndicate [or, as the case may be, the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] for reconsideration either in whole or in part together with any amendments which the Senate may suggest. After any draft so returned has been further considered by the Syndicate [or, as the case may be, the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] together with any amendments suggested by the Senate, it shall be again presented to the Senate with the report of the Syndicate [or, as the case may be, the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] thereon and the Senate may then deal with the draft in any manner it thinks fit.(5)Where a Statute affects the powers or duties of any officer, authority or Board of the University,-(i) the Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] shall, before proposing the draft of such Statute, ascertain and consider the view's of the officer, authority or Board concerned; and(ii)the Senate, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.].(6)Every Statute passed by the Senate shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the Senate for consideration.(7)No Statute passed by the Senate shall have validity until assented to by the Chancellor.
