Section 34 in Himachal Pradesh Technical University Act, 2014
34. Power to make Statutes.
(1)The First Statutes of the University with regard to matters set out in section 33 shall be made and notified by the Government.(2)The Board may, from time to time, make Statutes in addition to the First Statutes referred to in sub-section (1) and may amend or repeal Statutes hereinafter in the manner provided in this section :Provided that nothing in the First Statutes referred to in sub-section (1) or in any Statutes made by the Board under this sub-section shall affect the status, powers or constitution of any existing Authority of the University, until such Authority has been given an opportunity of expressing an opinion on the proposal, and any opinion so expressed shall be in writing and shall be considered by the Board.(3)Every Statute or addition to the Statutes, or any amendment or repeal, of the Statutes, shall require the approval of the Chancellor, who may assent thereto or withhold assent or remit to the Board for reconsideration with his suggestions. In case the Board passes it again in the same form and manner and if the Chancellor is satisfied that it is not in the interests of the University, he may disallow such Statute, amendment or repeal.
