(1)The Statutes may be made, amended or repealed by the Board of Management in the manner hereinafter provided.(2)The Board of Management may take into consideration the draft of a Statute either at its own motion or on a proposal by any authority of the University.(3)The Board of Management, if it thinks necessary, may also obtain the opinion of any officer, authority or body of the University in regard to any draft Statute, which is before it for consideration.(4)Every Statute passed by the Board of Management shall be submitted to the Chancellor who may give or withhold his assent thereto or sent it back to the Board of Management for reconsideration.(5)No Statute passed by the Board of Management shall be valid or shall come into force until assented to by the Chancellor.(6)Notwithstanding anything contained in the foregoing sub- sections, the Chancellor, either suo motu or on the advice of the State Government, may, direct the University to make provisions in the Statutes in respect of any matter specified by him and if the Board of Management fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Board of Management for its inability to comply with such direction, make or amend the Statutes suitably.
