Section 26(2) in Jawaharlal Nehru Technological Universities Act, 2008
(2)The council may, from time to time, make any State in addition to the First Statutes referred to in subsection (1) and may amend or repeal any State in the manner herein after provided in this section:Provided that nothing in the First Statutes referred to in sub-section (1) or in any Statute made by the Council under this sub-section shall adversely affect the conditions of service of the teachers or other employees transferred to the control of the Technological University on the date of coming into force of this Act along with the transfer of the control and management of the constituent colleges.
