Section 23 in Indraprastha Institute of Information Technology Delhi Act, 2007
23. Statutes how made.
(1)The first Statutes shall be those made by the Government with the prior approval of the Chancellor within thirty days of the commencement of this Act.(2)The Board of Governors may, from time to time, make new or additional Statutes or may amend or repeal the Statutes referred to in sub-section (1):Provided that the Board of Governors shall not make, amend or repeal any Statutes affecting the status, power or constitution of any authority of the Institute until such authority has been given a reasonable opportunity of expressing its opinion in writing on the proposed change, and any opinion so expressed within the time specified by the Board of Governors has been considered by the Board of Governors.(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall require the approval of the Chancellor, who may assent thereto or withhold his assent or remit it to the Board of Governors for reconsideration in the light of the observations, if any, made by him.(4)A new Statute amending or repealing an existing Statute shall not be valid unless it has received the assent of the Chancellor:Provided that if the Chancellor does not convey his decision within ninety days of the reference received by him, the Chancellor shall be deemed to have given his assent to the proposal.
