Section 39 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
39. Statutes how made.
(1)The first Statutes with regard to matters set out in Section 38 shall be made by the State Government and a copy thereof shall be laid on the table of Legislative Assembly for fourteen days and they shall be subject to such additions and alterations as may be agreed to by the Legislative Assembly but without prejudice to the validity of any thing previous done thereunder.(2)The Board may from time to time make new or additional Statutes and 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 new Statute or amendment of any existing Statutes to be passed by the Board and such draft shall be considered by the Board and its next meeting :Provided that the Academic Council shall not propose the draft of any Statute 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 considered 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, either 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 new Statute or amendment to existing Statute. The Board may either accept or reject the proposal, if it relates to a matter not falling within the purview of the Academic Council. But in case, such draft relates to matter within the purview of the Academic Council, the opinion of the Academic Council shall be obtained and considered by the Board before taking appropriate decision in the matter.(6)A new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Chancellor who may sanction, disallow or remit it for further consideration.
