(1)On the commencement of the Act, the Statutes of the University shall be those set out in the Schedule.(2)The Statutes may be amended, repealed or added to by Statutes made by the Senate in the manner hereinafter appearing.(3)The Syndicate may propose to the Senate the draft of any Statute to be passed by the Senate. Such draft shall be considered by the Senate at its next meeting. The Senate may pass the Statute, or a part of it, in the form in which it has been proposed or may reject the Statute, or part of it, or may return the Statute to the Syndicate for reconsideration, either in whole or in part, together with any amendment which the Senate may suggest.(4)Where any Statute or part of a Statute has been returned to the Syndicate for reconsideration, the Syndicate will formulate its opinion, which will be placed before the Senate at its next meeting.(5)Where any Statute has been passed or a draft of a Statute or part thereof has been rejected by the Senate, it shall be submitted to the Chancellor, who may refer the Statute or draft back to the Senate for further consideration or, in the case of Statute passed by the Senate, assent thereto or with-hold his assent. A Statute passed by the Senate shall have no validity until it has been assented to by the Chancellor.(6)The Syndicate shall not propose the draft of any Statute affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal. Any opinion so expressed shall be in writing and shall be considered by the Senate, and shall be submitted to the Chancellor along with the Senate's decision in respect of the draft Statute.(7)Any member of the Senate may propose to the Senate the draft of any Statute and the Senate may refer such draft for consideration to the Syndicate, which may either reject the proposal or submit the draft to the Senate in such form as Syndicate may approve, and the provisions of this Section shall apply in the case of any draft so submitted as they apply in the case of draft proposed to the Senate by the Syndicate.
