(1)Every Statute passed by the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] for reconsideration.(2)No Statute passed by the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] shall be valid or shall come into force until assented to by the Chancellor.
