Section 29 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
29. Statutes how made.
(1)The first Statute with regard to matters set out in clauses (a) to (1) of section 28 shall be made by the State Government and a copy thereof shall be laid before each House of the State Legislature for fourteen days and they shall be subject to such additions and alerations as may be agreed to by both Houses but without prejudice to the validity of anything previously done thereunder.(2)The Board may from time to time make new or additional Statutes may amend or repeal the Statutes in the manner hereinafter in this section provided.(3)The Academic Council may propose to the Board the draft of any Statute to be passed by the Board and such draft shall be considered by the Board at its next meeting:Provided that the Academic Council shall not propose the draft of any Statutes or of any amendment of a Statute affecting the Statutes, powers or constitution of any existing authority of the University until such authority has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be considred by the Board.(4)The Board may approve any such draft as is referred to in sub-section (3) and pass the Statute or reject it or return it to the Academic Council for reconsideration cither in whole or in part, together with any amendments which it may suggest.(5)Any member of the Board may propose to the Board the draft of any Statute and the Board may either accept or reject the proposal if it relates to a matter not falling within the purview of the Academic Council. In case such draft relates to matter within the purview of the Academic Council, the Board shall refer it for consideration to the Academic Council, which may either report to the Board that it does not. approve the proposal, which shall then be deemed to have been rejected by the Board, or submit the draft to the Board in such form as the Academic Council may approve, and the provisions of this section shall apply in the case of a draft so submitted as they apply in the case of a draft proposed to the Board by the Academic Council.(6)A new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the [Kuladhipati (Chancellor)] [ Substituted by U.P. Act 29 of 1974. Section 27] who may sanction, disallow or remit it for further consideration.
