Section 38 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
38. Statutes how made.
(1)The first Statutes with regard to matters set out in Section 37 shall be made by the Vice-Chancellor with the approval of the State Government.(2)Additional statutes may be made subsequently on all matters requiring Statutes, subject to approval by the Board and the Chancellor.(3)Statute may be proposed by the Academic Council, the Vice-Chancellor, or the Board. In case of a Statute, proposed by the Board and which is concerning the internal working of the University, the draft statute must be referred back to the Vice-Chancellor for consideration in the University and sufficient time given to allow the University to review the proposed statute and to make any suggestions for changes or modifications therein before final action is taken by the Board.(4)Any statute may be repealed by action of the Board and approval of the Chancellor.(5)All first Statutes made under this Act shall be published in the Official Gazette.
