Section 32 in Jharkhand University of Technology Act, 2011
32. Procedure for making Statutes.
- (i) The Statutes of the University with regard to matters set out in section 31(I) shall be made and notified by the Government.(ii)The Executive Council may, from time to time, make any Rules in addition to the Statutes referred to in sub-section (i) and may amend or repeal any Rule in the manner after herein provided in this section;Provided that nothing in the Statutes referred to in sub-section (i) or in any Rule made by the Executive Council under this sub- section shall adversely affect the conditions of the service of the teachers or other employees transferred to the control of the Technical University.(iii)The Academic Council may propose to the Executive Council the draft of every Rule to be made by the Executive Council and such draft shall be considered by the Executive Council at its next meeting;Provided that the Academic Council shall not propose the draft of any such Rules, any amendment of a Rule or repeal of a Rule affecting the status, powers, or constitution of any existing authority until, such authority, has been given, an opportunity to express its views on such proposal and any views so expressed shall be considered by the Executive Council.(iv)The Executive Council may consider any such draft as is referred to, in sub-section (iii) and pass the Rule or reject it or return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments which it may suggest.(v)(a)Every Rule passed by the Executive Council shall be submitted to the Chancellor, who may give or withhold his assent thereto or remit it to the Executive Council for reconsideration,(b)No Rule passed by the Executive Council shall have validity unless it is assented to by the Chancellor.
