Section 26 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
26. Statutes, how to be made.
(1)The first Statutes are set out in the Schedule appended to this Act.(2)The Executive Council may, from time to time, make new or additional Statues or may amend or repeal any Statutes referred to in sub-section (1), with the prior approval of the Government:Provided that the Executive Council shall not consider to amend Statutes affecting the status, powers or constitution of any authority without the prior approval of the Government.(3)Every new Statutes or Statutes amending or repealing existing Statutes shall require the approval of the Government and unless so approved, they shall be invalid.(4)Notwithstanding anything contained in the foregoing sub-sections, the Government may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1), in consultation with the Executive Council.(5)Notwithstanding anything contained in this section, the Government may direct the University to make provisions in the Statutes in respect of any matter specified by it and if the Executive Council is unable to implement such direction within sixty days of its receipt, the Government may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably and issue such directions as may be deemed appropriate.
