Section 15 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
15. Statutes.
(1)The statutes of the University shall contain such instructions, directions, procedures and details as are necessary to be laid down under and in accordance with the provisions of this Act.(2)The statutes as contained in the Schedule to this Act as amended from time to time, shall be binding on all authorities, officers, teachers and employees of the University and persons connected with the University.(3)Executive Council shall have all powers to make any amendments in the statutes contained in the Schedule to this Act:Provided that the Executive Council shall not amend statute affecting the constitution, status or power of any authority of the University without affording to such authority a reasonable opportunity of making a representation on the proposed changes.(4)Any amendments to the statutes, whether by adding, deleting or in any other manner, shall not take effect unless the Chancellor has, after consultation with the State Government, assented to it; and, he may after the said consultation and on being satisfied that assent be not given, withhold assent or return the proposal for amendment to the Executive Council for re-consideration in the light of observation, if any made by him.(5)Notwithstanding anything contained in sub-section (3) or sub-section (4) the Chancellor shall have power to amend, after consultation with the State Government, whether by adding, deleting, or in any other manner, the statutes contained in the Schedule.(6)An amendment to the statutes shall come into force on the date of its publication in the Official Gazette.
