Section 26 in The West Bengal University of Health Sciences Act, 2002
26. How to make Statutes.
(1)The Statutes may be made, amended or repealed by the General Council in the manner hereinafter provided.(2)The General Council may take into consideration the draft of a Statute either of its own motion or on a proposal by the Executive Council in the case of a draft which is not proposed by the Executive Council, the General Council before considering the same, shall obtain in the opinion of the Executive Council :Provided that, if the Executive Council fails to submit its opinion within three months from the date it receives the draft, the General Council may proceed to take the draft into consideration.(3)The General Council, if it thinks necessary, may also obtain the opinion of any officer, authority or body of the University in regard to any draft Statute which is before it for consideration:Provided that where any such draft Statute pertains to academic matters, the General Council shall obtain the opinion of the Academic Council before considering the same.(4)Every Statute passed by the General Council shall be submitted to the Chancellor who may give or withhold his assent thereto, or send it back to the General Council for reconsideration.(5)No Statute passed by the General Council shall be valid or shall come into force until assented to, by the Chancellor.(6)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may, direct the University to make provisions in Statutes in respect of any matter specified by him and it the General Council fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the General Council for its inability to comply with such direction, make or amend Statutes suitably.
