(1)The Syndicate may, from time to time, make statutes and amend or repeal the statutes in the manner hereafter provided in this section.(2)The Standing Committee on Academic Affairs may propose to the Syndicate the draft of any statute or of any amendment to or of repeal of, a statute to be passed by the Syndicate and such draft shall be considered by the Syndicate at its next meeting:Provided that the Standing Committee on Academic Affairs shall not propose the draft of any statute or of any amendment to, or of repeal of, a statute relating to matters other than academic affairs.(3)The Syndicate may consider the draft proposed by the Standing Committee on Academic Affairs under sub-section (2) and may either pass that draft or reject or return it with or without amendments to the Standing Committee on Academic Affairs for reconsideration.(4)(a)Any member of the Syndicate may propose to the Syndicate the left of a statute or of any amendment to, or of repeal of, a statute and the Syndicate may either accept or reject the draft, if it relates to a matter not falling within the purview of the Standing Committee on Academic Affairs:(b)In case such draft relates to a matter within the purview of the Standing Committee on Academic Affairs, the Syndicate shall refer it for consideration to the Standing Committee on Academic Affairs, which may either report to the Syndicate that it does not approve the draft or submit the draft to the Syndicate in such form as the Standing Committee on Academic Affairs may approve and the Syndicate may either pass with or without amendment or reject the draft.(5)A statute or an amendment to, or repeal of, a statute passed by the Syndicate shall be submitted to the Chancellor who may assent thereto or withhold his assent. A statute or an amendment to, or repeal of, a statute passed by the Syndicate shall have no validity until it has been assented to by the Chancellor.
