Section 23(4) in Karnataka State Open University Act, 1992
(4)A new Statute or a Statute amending or repealing an existing statute shall not be valid unless it has been assented to by the Chancellor. (5) Not withstanding anything contained in the foregoing sub-sections, the Chancellor may make new or additional statutes or amend or repeal the Statutes referred to in subsection (1) during the period of three years immediately after the commencement of this Act.
